Section 8(6) in The Delhi Apartment ownership Act, 1986
(6)Where any composition fees are paid whether in pursuance of the notice served under sub section (3) or in accordance with the decision of the District Court or a higher court on appeal, no further action shall be taken by the lessee for the breach of the terms and conditions of the sub-lease in respect of the land in relation to which payment of such composition fees has been made.
