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Mr. Chimanlal Shah vs (Original on 16 July, 2009

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[Section 41] [Complete Act]
Central Government Act
Section 41(c) in The Delhi Rent Act, 1995
(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 Ills 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.