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[Cites 0, Cited by 4] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Delhi Rent Act, 1995

(3)Where the person, his spouse or his dependent son or daughter referred to in sub- section (1) or in sub- section (2) has let out more than one premises, it shall be open to him, his spouse or his dependent son or daughter, as the case may be, to make an application under the sub-section in respect of only one of the premises chosen.