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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(8)(ii) in The Delhi Apartment Ownership Act, 1986

(ii)where the findings of the lessee or the person authorised to inspect the land about any breach of the terms and conditions of any sub-lease in respect of the land or the amount of composition fees