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[Cites 0, Cited by 0] [Section 291] [Entire Act]

NCT Delhi - Subsection

Section 291(2) in The New Delhi Municipal Council Act, 1994

(2)For the purposes of this section the keeper of a hostel, lodging house, dharamshala, sarai, boarding house, guest house, hotel or club shall be deemed to have let to any person who is admitted as a guest therein that part of the building in which such person is permitted to reside.