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[Section 33(2)] [Section 33] [Complete Act]
Central Government Act
Section 33(2)(i) in The Delhi Rent Act, 1995
(i) grant permission under sub- section (1) in relation to a premises consecutively more than two times except for good and sufficient reasons to be recorded in writing. Explanation.- A permission granted under sub- section (1) shall not be construed to be consecutive, if a period of five years or more has elapsed after the expiry of the last limited period tenancy;