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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(2)(a) in The Delhi Rent Act, 1995

(a)that the tenant has neither paid nor tendered the whole of the arrears of' the rent and other charges payable for two or more consecutive months legally recoverable from him within two months of the date on which a notice of demand for the arrears of such rent and other charges payable and interest at the rate of fifteen per cent. for the period of default 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 .) Provided that a tenant shall not be entitled to the benefit of service of notice by the landlord under this clause where, having obtained Such benefit once respect of any premises, he again makes a default in the payment of rent and other charges payable in respect of those premises;