Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] NCT Delhi - Subsection Section 28(2) in The Delhi Rent Act, 1995 (2)No premises which have been sublet either in whole or in part on or after the 9th day of June, 1952 , without obtaining the consent in writing of the landlord, shall be deemed to have been lawfully sublet.
