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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(A) in The Delhi Rent Control Act, 1958

(A)any person against whom an order or decree for eviction has been made, except where such decree or order for eviction is liable to be re-opened under the proviso to section 3 of the Delhi Rent Control (Amendment) Act, 1976 (18 of 1976); [Substituted by Act 18 of 1976, section 2, for clause (1) (w.r.e.f. 1-12-1975)]