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NCT Delhi - Section

Section 4 in The Delhi Rent Control Rules, 1959

4. Application for re-enter.

- An application by a tenant under sub-section (2) of section 19 or under sub-section (3) of section 20 for putting him in possession of the premises or part thereof shall be made within six months from the date on which the cause of action for re-entry arises and shall state the grounds on which such possession in claimed.