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Citedby 40 docs - [
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Harjit Singh vs Daya Ram Sat Narain on 11 December, 2002
Himachal Road Transport ... vs Bhanno Mull & Sons on 20 March, 1991
Sri Chhugomal Jasharam Bhatija vs District Judge And Abdul Kadar ... on 1 December, 1955
Rakesh Vij vs Dr. Raminder Pal Singh Sethi on 20 December, 2000
Tara Chand Chandani vs Shashi Bhushan Gupta on 9 April, 1980
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rent act
delhi rent act 1995
[
Section 2
] [
Complete Act
]
Central Government Act
Section 2(d) in The Delhi Rent Act, 1995
(d) " hotel or lodging house" means a building or a part of a building where lodging, with or without board or other services, is provided for a monetary consideration;