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[Cites 0, Cited by 7] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(2) in The Delhi Rent Control Act, 1958

(2)If any tenant sub-lets, assigns or otherwise parts with the possession of the whole or part of any premises in contravention of the provisions of clause (b) of the proviso to sub-section (1) of section 14, he shall be punishable with fine which may extend to one thousand rupees.