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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(c) in The Delhi Rent Control Act, 1958

(c)any sum paid by a lodger in excess of the fair rate shall be recoverable by him at any time within a period of six months from the date of the payment from the manager of the hotel or the owner of the lodging house or his legal representatives and may, without prejudice to any other mode of recovery, be deducted by such lodger from any amount payable by him to such manager or owner.