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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(4) in The Delhi Rent Act, 1995

(4)No order for the recovery of possession in any proceeding under sub-section (2) shall be binding on any subtenant referred to in section 29 who has given notice of his subtenancy to the landlord under the provision of that section, unless the subtenant is made a party to the proceeding and the order for eviction is made binding on him.