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[Cites 0, Cited by 2] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(d) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(d)the arrears of rent payable under sub-section (1) of section 7 or damages payable under sub-section (2), or interest payable under sub-section (2A), of that section, or