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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(1) in The Delhi Rent Act, 1995

(1)Where at any time before the 9th day of June, 1952, a tenant has sublet the whole or any part of the premises and the subtenant is, at the commencement of this Act, in occupation of such premises, then, notwithstanding that the consent of the landlord was not obtained for such subletting, the premises shall be deemed to have been lawfully sublet.