Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 56(2)] [Section 56] [Entire Act] NCT Delhi - Subsection Section 56(2)(e) in The Delhi Rent Control Act, 1958 (e)the form and manner in which an application for appeal or transfer of proceeding may be made to the Tribunal;