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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(i) in The Delhi Rent Act, 1995

(i)to any tenancy, whether entered before or after the commencement of this Act, for a period of twenty years or more and registered under the Registration Act, 1908 (16 of 1908) and not terminable before its expiration at the option of the landlord.