Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 20] [Entire Act] Union of India - Subsection Section 20(3) in The Delhi Rent Act, 1995 (3)The landlord or a person authorised by him shall have the right to enter and inspect the premises after notice to the tenant in the manner prescribed.
