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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

NCT Delhi - Subsection

Section 14A(2)(b) in The Delhi and Ajmer Rent Control Act, 1952

(b)any other payment, he shall, within the period aforesaid, refund to the tenant a sum which shall bear the same proportion to the total amount so received, as the unexpired portion of the contract or agreement, or lease bears to the total period of contract or agreement or lease: