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rent act
what is rent
section 21
section 6
delhi rent act 1995
[
Section 21(6)
] [
Section 21
] [
Complete Act
]
Central Government Act
Section 21(6)(a) in The Delhi Rent Act, 1995
(a) the landlord or the tenant, as the case may be, by the complainant if the application under sub- section (2) was made frivolously or vexatiously;