Delhi Rent Control Act, 1958
22. Special provision for recovery of
possession in certain cases. –
Where the landlord in respect of any premises
is any company or other body corporate or any local authority or any public institution
and the premises are required for the use of employees of such landlord or in
the case of a public institution, for the furtherance activities, then,
notwithstanding anything contained in section 14 or any other law, the
Controller may, on an application made to him in his behalf by such landlord,
place the landlord in vacant possession of such premises by evicting the tenant
and every other person who may be in occupation thereof, if the Controller is
satisfied-
(a) that the tenant to whom such premises were
let for use as a residence at a time when he was in the service or employment
of the landlord, has ceased to be in such service or employment; or
(b) that the tenant has acted in contravention
of the terms, express or implied, under which he was authorized to occupy such
premises; or
(c) that any other person is in unauthorized
occupation of such premises; or
(d) that the premises are required bona fide
by the public institution for the furtherance of its activities.
Explanation. - For the purposes of this section, "public institution" includes any educational institution, library, hospital and charitable dispensary [but does not include any such institution set up by any private trust]
