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[Cites 0, Cited by 5] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(3) in The Delhi Rent Control Act, 1958

(3)No order for the recovery of possession in any proceeding under sub- section (1) shall be binding on any sub-tenant referred to in section 17 who has given notice of his sub-tenancy to the landlord under the provisions of that section, unless the sub-tenant is made a party to the proceeding and the order for eviction is made binding on him.