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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(a) in The Delhi Rent Act, 1995

(a)an agreement in writing was entered into and was not registered under the Registration Act, 1908, (16 of 1908.) the landlord and the tenant shall jointly present a copy thereof for registration before the registering officer under the said Act;