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[Cites 0, Cited by 16] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(1) in The Delhi Rent Control Act, 1958

(1)Where at any time before the 9th day of June, 1952, a tenant has sub-let the whole or any part of the premises and the sub-tenant is, at the commencement of this Act, in occupation of such premises, then notwithstanding that the consent of the landlord was not obtained for such sub-letting, the premises shall be deemed to have been lawfully sub-let.