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 0] [Section 19(3)] [Section 19] [Entire Act] Union of India - Subsection Section 19(3)(a) in The Delhi Rent Act, 1995 (a)at the time of letting out was not habitable or useable except with undue inconvenience and the tenant had agreed to take the same in that condition;