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[Cites 0, Cited by 8] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The Delhi Rent Act, 1995

(4)The tenant shall make good all damages caused to the premises by Ms negligence within three months of being informed in writing to do so by the landlord failing which the landlord may apply to the Rent Authority for permission to make good the said damages and the Rent Authority shall decide the matter in the manner provided in sub- section (2).