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Delhi Rent Control Act, 1958 CHAPTERIII RECEIPT AND DEPOSIT OF RENT 9. Receipt of rent. - A receipt required to be given by the landlord or his authorized agent under sub-section (2) of section 26 in respect of rent paid for any premises shall be in Form ‘B’. 10. Deposit of rent.- (1) A deposit of rent under section 27 shall be made in cash and shall be accompanied by an application by the tenant in Form "C". (2) On such deposit being made, the Controller shall send a copy or copies of the application accompanying the deposit, by registered post with acknowledgement due, at the cost of the applicant, to the landlord or persons claiming to be entitled to the rent with an endorsement or the date of the deposit. 11. Payment of the rent deposited.- The Controller shall order the amount of rent deposited to be paid to the landlord or persons entitled to the rent either in cash or be cheque . 12. Accounting of deposits.- deposited shall be treated as civil court deposits and accounted for and Subject to the provisions of section 29, all sums dealt with according to the rules of civil court deposits in force in civil courts in Delhi.    |
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