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 11] [Section 10] [Entire Act] Union of India - Subsection Section 10(2) in The Delhi Rent Act, 1995 (2)Every notice under sub- section (1) shall be in writing signed by or on behalf of the landlord and given in the manner provided in section 106 of the Transfer of' Property Act, 1882 (4 of 1882).
