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Supreme Court: Requirement of Landlord For His Own Occupation Includes Occupation By Family Member - (20 Feb 2017)

Supreme Court has held that requirement of landlord for his own occupation could also mean occupation by a member of family and mere non-examination of family member, who intends to do the business, cannot be taken as a ground for repelling reasonable requirement of landlord.

Tags : SUPREME COURT   LANDLORD  

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