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[Cites 0, Cited by 3] [Section 22] [Entire Act]

Union of India - 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 sub- tenant referred to in section 29 who has given notice of his sub- tenancy to the landlord under the provision of that section, unless the sub- tenant is made a party to the proceeding and the order for eviction is made binding on him.