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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(3) in The Delhi Rent Act, 1995

(3)Every complaint referred to in sub- section (2) shall set forth the facts which constitute the offence alleged', the nature of such offence and such other particulars as are reasonably sufficient to summon the accused and to give him notice of the offence alleged to have been committed and to notify the Public Prosecutor to conduct the prosecution.