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 0] [Section 21(6)] [Section 21] [Entire Act] Union of India - Subsection Section 21(6)(b) in The Delhi Rent Act, 1995 (b)the complainant, if the landlord or the tenant, as the case, may be, had cut off or withheld the supply or service without just and sufficient cause.