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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1)(i) in The Delhi and Ajmer Rent Control Act, 1952

(i)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;