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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(2) in The Delhi Rent Control Rules, 1959

(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.