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Delhi HC: Landlord’s Dealings in Other Properties Don’t Affect Right to Evict for Bonafide Need - (09 Oct 2025)

TENANCY

Delhi High Court held that a landlord’s sale, purchase, or lease of other properties does not prevent them from seeking eviction of a tenant under Section 14(1)(e) of the Delhi Rent Control Act, 1958, if the eviction is sought for bonafide personal use of the premises.

Tags : LANDLORD   EVICTION   RENT CONTROL ACT  

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