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[Cites 0, Cited by 26] [Section 28] [Entire Act]

Union of India - 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 sub-tenant 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 sub- letting, the premises shall be deemed to have been lawfully sub-let.