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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in Delhi and Ajmer Rent Control Act, 1952

(2)If any tenant fails to comply with the provisions of clause (c) of sub-section (2) of section 6, or supplies under that clause, a statement which is false in any material particular, he shall be punishable with fine which may extend to one thousand rupees.