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[Cites 0, Cited by 3] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in The Delhi Rent Act, 1995

(c)to any premises, whether residential or not and whether let out before or after the commencement of this Act, whose monthly deemed rent on the date of commencement of this Act exceeds three thousand and five hundred rupees;