Section 22(2)(k) in The Delhi Rent Act, 1995

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(k) in The Delhi Rent Act, 1995

(k)that the premises were let to the tenant for use as a residence by reason of his being in the service or employment of the landlord, and. that the tenant has ceased, whether before or after the commencement of this Act, to be in such service or employment:

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Union of India - Subsection

Section 22(2)(k) in The Delhi Rent Act, 1995