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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(4)(b) in The Delhi and Ajmer Rent Control Act, 1952

(b)to any payment made under an agreement by any person to a landlord for the purpose of financing the construction of the whole or part of any premises on the land belonging to, or taken on lease by, the landlord, if one of the conditions of the agreement is that the landlord is to let to that person the whole or part of the premises when completed for the use of that person or any member of his family: