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[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(3) in The Delhi Rent Act, 1995

(3)Nothing in sub-section (2) shall apply to a premises which-
(a)at the time of letting out was not habitable or useable except with undue inconvenience and the tenant had agreed to take the same in that condition;
(b)after being let out was caused to be not habitable or useable except with undue inconvenience by the tenant.