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SC Rules Government Grants Act Overrides Rent Law, Sets Aside Eviction Proceeding Against Union Govt - (23 Apr 2026)

TENANCY

Supreme Court held that premises held under the Government Grants Act, 1895 are governed solely by the grant’s terms, not rent control laws, and set aside eviction proceedings against the Union of India initiated under the Delhi Rent Control Act.

Tags : GOVERNMENT GRANTS ACT; DELHI RENT CONTROL ACT; EVICTION PROCEEDING  

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