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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

NCT Delhi - Subsection

Section 14A(2)(a) in The Delhi and Ajmer Rent Control Act, 1952

(a)any rent in advance from the tenant, he shall, within a period of ninety days from the date of recovery of possession of the premises by him, refund to the tenant such amount as represent the rent payable for the unexpired portion of the contract, agreement or lease;