AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Chapter IV

Hotels and Lodging Houses

22. Application of this Chapter.-

The provisions of this Chapter shall apply to all hotels and lodging houses within the Municipalities of New Delhi and Delhi and the Notified Area of the Civil Station, Delhi and may be applied by the Central Government, by notification in the Official Gazette, to such other areas in the State of Delhi or Ajmer as may be specified in the notification.



Delhi and Ajmer Rent Control Act, 1952 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys