Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 10 in The Delhi Rent Control Rules, 1959

10. Deposit of rent.

(1)A deposit of rent under section 27 shall be made in cash and shall be accompanied by an application by the tenant in Form C.
(2)On such deposit being made, the Controller shall send a copy or copies of the application accompanying the deposit, by registered post with acknowledgement due, at the cost of the applicant, to the landlord-or persons claiming to be entitled to the rent with an endorsement or the date of the deposit.