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Citedby 20 docs - [View All]
Kirti Natwarlal Thakkar vs J.D. Jamdar And Ors. And M.G. Mehta ... on 12 September, 1986
Dr. Surinder P.S. Pruthi & Another vs Commandors B.Y. Wad & Others on 10 March, 1999
Narendrakumar Bhogilal Shah vs State on 8 April, 1971
Smt. Sulochana Ganpat Rege vs Madan Dattatray Wadke on 3 March, 1969
Kuriakose Kurian vs Saramma Chacko And Ors. on 12 November, 1963

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[Section 18] [Complete Act]
Central Government Act
Section 18(3) in The Delhi Rent Act, 1995
(3) Before passing an. order of forfeiture, the Rent Authority shall give notice to the landlord or the person or persons entitled to receive the rent and other charges in deposit by registered post at the last known address of such landlord or person or persons and shall also publish the notice in his office and in any local newspaper. CHAP REPAIRS OF' PREMISES CHAPTER III REPAIRS OF' PREMISES