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[Cites 0, Cited by 8] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Delhi Rent Act, 1995

(1)Where a landlord wishes to revise the rent of any premises under sub- section (1) of section 9, he shall give the tenant a notice of his intention to make the revision and, in so far as such revision is lawful under this Act, it shall be due and recoverable from the date of improvement, addition or structural alteration.