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[Cites 0, Cited by 5] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Delhi Rent Act, 1995

(3)If the Rent Authority is satisfied that the essential supply or service was wilfully cut off or withheld, it may pass an order directing the restoration of the amenities immediately pending the inquiry referred to in sub- section (4).Explanation.-An interim order may be passed under this sub-section without giving notice to the landlord or the tenant, as the case may be,