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

NCT Delhi - Subsection

Section 74(4) in The Delhi Rent Act, 1995

(4)If any landlord, makes a false statement in his affidavit under paragraph (i) of Explanation I to clause (r) of sub-section (2) of section 22, he shall be punishable with fine which may extend to five thousand rupees, or double the rent receivable for a period of three years in case it has been relet, whichever is more.