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Citedby 2234 docs - [View All]
Ajit Kumar Roy vs Surendra Nath Ghose on 28 May, 1953
T.S.R. Sarma vs Nagendra Bala Debi on 10 September, 1952
B. N. Mutto & Anr vs T. K. Nandi on 29 November, 1978
Precision Steel And Engineering ... vs Prem Deva Niranjan Deva Tayal on 7 October, 1982
Hiralal Vallabhram vs Sheth Kasturbhai Lalbhai And Ors. on 18 June, 1964

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Central Government Act
Section 14 in The Delhi Rent Act, 1995
14. Limitation of liability of middlemen. No collector of rent or middleman shall be liable to pay to Ms' principal, in respect of any premises, any sum by way of rental and other charges which exceeds the amount which he is entitled under this Act to realise from the tenant or tenants of the premises.