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[Cites 0, Cited by 4] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in Delhi and Ajmer Rent Control Act, 1952

(2)If the tenant delivers possession on or before the date specified in the decree or order, the landlord shall, on the completion of the work of repairs or building or re-building place the tenant in occupation of the premises or part thereof.