Section 14(3) in The Delhi and Ajmer Rent Control Act, 1952
(3)No order for the recovery of possession in any proceeding under sub-section (1) shall be binding on any sub-tenant referred to in section 17 who has given notice of his sub-tenancy to the landlord under the provisions of that section, unless the sub?tenant is made a party to the proceeding and the order for eviction is made binding on him.
