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 32] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in The Delhi Rent Act, 1995 (1)Notwithstanding anything contained in section 107 of the Transfer of Property Act, 1882, (4 of 1882.) no person shall, after the commencement of this Act, let or take on rent any premises except by an agreement in writing.
