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[Cites 0, Cited by 6] [Section 5(2)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2)(a) in The Delhi Rent Control Act, 1958

(a)claim or receive the payment of any sum as premium or pugree or claim or receive any consideration whatsoever, in cash or in kind, in addition to the rent; or '