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[Cites 0, Cited by 2] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5) in The Delhi Rent Act, 1995

(5)The Rent Authority shall complete an enquiry under sub-section (4) within a period of one month of filing of an application for enquiry unless the Rent Authority, for reasons to be recorded in writing, decides that it is not possible to complete the enquiry within such period.