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 44] [Entire Act] Union of India - Subsection Section 44(5) in Delhi and Ajmer Rent Control Act, 1952 (5)If any landlord fails to comply with the provisions of section 42, he shall be punishable with fine which may extend to one hundred rupees.
