Section 13(1)(a) in Delhi and Ajmer Rent Control Act, 1952

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Union of India - Subsection

Section 13(1)(a) in Delhi and Ajmer Rent Control Act, 1952

(a)that the tenant has neither paid nor tendered the whole of the arrears of rent due within one month of the date on which a notice of demand for the arrears of rent has been served on him by the landlord in the manner provided in section 106 of the Transfer of Property Act, 1882 (4 of 1882); or

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Union of India - Subsection

Section 13(1)(a) in Delhi and Ajmer Rent Control Act, 1952