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Delhi Rent Control Act, 1958 CHAPTER VII NOTICES 21. Notice relating to sub- tenancy . - A notice creation or termination of sub-tenancy required under section 17 shall be in Form ‘E’. 22. Service of notice, etc.- Unless otherwise provided by the Act, any notice or intimation required or authorized by the Act to be served on any person shall be served,- (a) By delivering it to the person; or (d) Construction of buildings or development of land.]    |
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