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[Cites 0, Cited by 0] [Section 74] [Entire Act]

NCT Delhi - Subsection

Section 74(6) in The Delhi Rent Act, 1995

(6)If, after the tenant has delivered possession, the landlord fails to commerce the work of repairs or building or rebuilding, as the case may be., within three: months of the specified date under subsection (3) of section 32, he shall be punishable with fine equivalent to rent for three months