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Contents
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Sections
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Particulars
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Preamble
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Introduction
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1
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Short title, extent and
commencement
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2
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Definitions
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3
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Act not to apply to certain
premises
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Chapter II
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4
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Rent in excess of standard rent not recoverable
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5
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Unlawful changes not to be
claimed or received
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6
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Standard rent
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6A
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(Note: Ins. by Act 57 of w.e.f 1988, sec.4 (1-12-1988) Revision of rent.
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7
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Lawful increase of standard rent in certain cases and recovery of other charges
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8
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Notice of increase of rent
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9
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Controller to fix standard rent, etc
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10
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Fixation of interim rent
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11
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Limitation of liability of middlemen
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12
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Limitation for application for fixation of standard rent
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13
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Refund of rent, premium, etc., not recoverable under the Act
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Chapter III
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14
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Protection of tenant against eviction
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14A
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Right to recover immediate possession of premises to accrue to certain persons
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14B
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Right to recover immediate possession of premises to accrue to members of the armed forces, etc
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14C
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Right to recover immediate
possession of premises to accrue to Central Government and Delhi
Administration employees
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14D
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Right to recover immediate possession of premises to accrue to a widow
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15
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When a tenant can get the
benefit of protection against eviction
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16
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Restrictions on sub-letting
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17
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Notice of creation and termination of sub-tenancy
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18
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Sub-tenant to be tenant in certain cases
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19
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Recovery of possession for occupation and re-entry
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20
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Recovery of possession for repairs and re-building and re-entry
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21
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Recovery of possession in case of tenancies for limited period
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22
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Special provision for recovery of possession in certain cases
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23
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Permission to construct additional structures
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24
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Special provision regarding vacant building sites
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25
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Vacant possession to landlord
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Chapter III A
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25A
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Provisions of this Chapter to have overriding effect
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25B
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Special procedure for the disposal of applications for eviction on the ground of bona fide requirement
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25C
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Act to have effect in a modified form in relation to certain persons
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Chapter IV
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26
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Receipt to be given for rent paid
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27
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Deposit of rent by the tenant
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28
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Time limit of making deposit and consequences of incorrect particulars is application for deposit
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29
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Saving as to acceptance of
rent forfeiture of rent in deposit
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Chapter V
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30
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Application of the Chapter
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31
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Fixing of fair rate
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32
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Revision of fair rate
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33
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Charges in excess of fair
rate not recoverable
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34
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Recovery of possession by manager or a hotel or the owner of a lodging house
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Chapter VI
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35
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Appointment of Controllers and Additional Controllers
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36
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Powers of Controller
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37
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Procedure to be followed by Controller
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38
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Appeal to the Tribunal
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38A
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Additional Rent Control Tribunals
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38B
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Power of High Court to transfer appeals, etc
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39
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Section 39 omitted by Act 57 of 1988, sec.17 1-12-1988)
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40
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Amendment of orders
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41
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Controller to exercise powers of a magistrate for recovery of fine
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42
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Controller to exercise powers of civil court for execution of other orders
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43
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Finality of order
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Chapter VII
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44
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Landlords duty to keep the
premises in good repair
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45
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Cutting off or withholding essential supply or service
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46
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Landlord's duty to give notice of new construction to Government
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47
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Leases of vacant premises to Government
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48
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Penalties
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49
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Cognizance of offences
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Chapter VIII
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50
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Jurisdiction of civil courts barred in respect of certain matters
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51
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Controllers to be public servants
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52
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Protection of action taken in good faith
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53
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Amendment of the Delhi Tenants Temporary Protection Act, 1956
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54
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Saving of operation of certain enactment's
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55
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Special provisions regarding decrees affected by the Delhi Tenants (Temporary Protection) Act, 1956
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56
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Power to makes rules
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57
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Repeal and saving
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Schedules
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The First Schedule
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The Second Schedule
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The Third Schedule
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Rules
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Chapter I
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Chapter II
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Chapter III
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Chapter IV
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Chapter V
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Chapter VI
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Chapter VII
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Chapter VIII
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