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 66] [Section 25B] [Entire Act] NCT Delhi - Subsection Section 25B(6) in The Delhi Rent Control Act, 1958 (6)Where leave is granted to the tenant to contest the application, the Controller shall commence the hearing of the application as early as practicable.
