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[Cites 0, Cited by 1] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(a) in The Delhi Rent Act, 1995

(a)is a released or retired person from any armed forces and the premises let out by him, his spouse or his dependent son or daughter, as the case may be, are required for his own residence; or