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[Cites 0, Cited by 1] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2) in The Delhi Rent Act, 1995

(2)If any landlord or tenant contravenes the provisions of sub-section (1) of section 21, he shall be punishable with fine equivalent in amount to the rent for three months or with one month's imprisonment, or with both, and shall also be liable to fine of one hundred rupees for each day commencing on the date of cutting off or with holding essential supply or service till. the date the essential supply or service is restored.