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Citedby 15 docs - [View All]
Hindustan Petroleum Corporation ... vs Mrs. Lucy Banilda Rebellow on 10 August, 1998
The Indian Oil Corporation vs Smt. Lakshmi Varma on 19 March, 1996
Mrs. Ida May Irish vs M.C. Sathyanarayana on 21 July, 1998
L. Eswar vs E. Raghupathi Naidu And Others on 14 January, 1992
Maria Seva Sangha And Others vs B.N. Fernandes And Another on 5 November, 1999

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[Section 21] [Complete Act]
Central Government Act
Section 21(4) in The Delhi Rent Act, 1995
(4) If the Rent Authority on inquiry finds that the essential supply or service enjoyed by the tenant or the landlord was cut off or withheld by the landlord or the tenant, as the case may be, wilfully and without just and sufficient cause, he shall make an order directing the restoration of such supply or service.