(1)The Rent Controller shall exercise such powers, perform such functions and discharge such responsibilities within its territorial jurisdiction, as the Government may by notification vest in him, which shall include the following :-(a)Reconciling dispute(s) between landlord and tenant.(b)Securing the rights of landlords and tenants as available to them under this Act.(c)Enforcing the obligations enjoyed upon landlords and tenants under this Act.(2)All proceedings before the Rent Controller shall ordinarily conclude within six months from the date of first appearance of the respondent in response to the summons issued for his appearance in the case or from the date on which the respondent is set ex-parte.
