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 1] [Section 42] [Entire Act] Union of India - Subsection Section 42(c) in The Delhi Rent Act, 1995 (c)that the lodger has failed to vacate the accommodation on the termination of the period of the agreement in respect thereof;
