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 3(1)] [Section 3] [Entire Act] NCT Delhi - Subsection Section 3(1)(b) in The Delhi (Urban Areas) Tenants Relief Act, 1961 (b)where rent is payable in kind, that he has without sufficient cause failed to cultivate the land;