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 1] [Entire Act] NCT Delhi - Section Section 9 in The Delhi Rent Control Rules, 1959 9. Receipt of rent. - -A receipt required to be given by the landlord or his authorised agent under sub-section (2) of section 26 in respect of rent paid for any premises shall be in Form B.
