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[Cites 0, Cited by 1] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(3) in The Delhi Rent Control Act, 1958

(3)If the rent is deposited within the time mentioned in sub-section (1) and does not cease to be a valid deposit for the reason mentioned in sub-section (2), the deposit shall constitute payment of rent to the landlord, as if the amount deposited had been validly tendered.