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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(2)(b) in The Delhi Rent Act, 1995

(b)that the tenant has, on or after the 9th day of June, 1952 , sublet, assigned or otherwise parted with the possession of the whole or any part of the premises without obtaining the consent in writing of the landlord.