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[Section 22(2)(r)] [Section 22(2)] [Section 22] [Complete Act]
Central Government Act
Section 22(2)(r)(i) in The Delhi Rent Act, 1995
(i) where the landlord in his application supported by an affidavit submits that the premises are required by him' for occupation for himself or for any member of his family dependent on him, the Rent Authority shall presume that the premises are so required;