Section 22(2)(a) in The Delhi Rent Act, 1995

[Cites 0, Cited by 3] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(a) in The Delhi Rent Act, 1995

(a)that the tenant has neither paid nor tendered the whole of the arrears of' the rent and other charges payable for two or more consecutive months legally recoverable from him within two months of the date on which a notice of demand for the arrears of such rent and other charges payable and interest at the rate of fifteen per cent. for the period of default has been served on, him by the landlord in the manner provided in section 106 of the Transfer of Property Act, 1882 (4 of 1882).

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Union of India - Subsection

Section 22(2)(a) in The Delhi Rent Act, 1995