Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Delhi Rent Act, 1995

(3)If the rent and other charges payable are deposited within the time mentioned in sub- section (1) and do not cease to be a valid deposit for the reasons mentioned in sub- section (2), the deposit shall constitute payment of rent and other charges payable to the landlord, as if the amount deposited had been validly tendered.