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

NCT Delhi - Subsection

Section 14(7) in The Delhi and Ajmer Rent Control Act, 1952

(7)Where an order for the recovery of possession of any premises is made on the ground specified in clause (c) of the proviso to sub-section (1), the landlord shall not he entitled to obtain possession thereof before the expiration of a period of six months from the date of the order.