Section 15(2) in The Delhi and Ajmer Rent Control Act, 1952
(2)If, in any proceeding for the recovery of possession of any premises on any ground other than that referred to in sub-section (1), the tenant contests the claim for eviction, the landlord may, at any stage of the proceeding, make an application to the Controller for an order on the tenant to pay to the landlord the amount of rent legally recoverable from the tenant and the Controller may, after giving the parties an oppor?tunity of being heard, make an order in accordance with the provisions of the said sub?section.
