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Delhi HC: Landlord Not Required to Reveal Business Details for Eviction - (10 Oct 2025)

TENANCY

Delhi High Court held that in today’s dynamic economy, a landlord seeking eviction under Section 14(1)(e) of the Delhi Rent Control Act, 1958 for bona fide use is not required to disclose the exact nature of the business intended to be conducted from the tenanted premises.

Tags : LANDLORD   BUSINESS DETAILS   EVICTION   DELHI RENT CONTROL ACT  

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