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[Cites 0, Cited by 0] [Section 14D] [Entire Act]

NCT Delhi - Subsection

Section 14D(2) in The Delhi and Ajmer Rent Control Act, 1952

(2)? ?Where the landlord referred to in sub-section (1) has let out more than one premises, it shall he open to her to make an application under that sub-section in respect of any one of the premises chosen by her.]