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[Cites 0, Cited by 4] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Delhi Rent Act, 1995

(3)On deposit of the rent and other charges payable being made, the Rent Authority shall send in the prescribed manner a copy of the application to the landlord or the persons claiming to be entitled to the rent and other charges payable with an endorsement of the date of the deposit.