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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(20) in The Delhi Rent Control Rules, 1959

(20)Relief claimed.VerificationPlace .........................Date .......................................................Signature of applicant/ recognised agentFORM B(See rule 9)FORM OF RENT RECEIPT AND COUNTERFOILCounterfoil Serial No ................Name of the landlord.................................................Address of the Landlord..............................................Received with thanks from ..........................a sum of Rs. (in figures)......................(in words) ............................only as payment of rent at Rs..................per .............................for the period .............................for the premises..............................this day the .......................day of the month of ...........................in the year.........................................................Signature or thumb impression of the landlord or authorised agentThe rent charged includes -