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[Cites 0, Cited by 3] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(2) in The Delhi Rent Control Act, 1958

(2)Any rent in deposit which is not withdrawn by the landlord or by the person or persons entitled to receive such rent shall be forfeited to Government by an order made by the Controller, if it is not withdrawn before the expiration of five years from the date of posting of the notice of deposit.