Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 21] [Entire Act] Union of India - Subsection Section 21(2) in The Delhi Rent Act, 1995 (2)If a landlord or a tenant contravenes the provisions of sub-section (1) the tenant or the landlord, as the case may be, may make an application to the' Rent Authority complaining of such contravention.
