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[Cites 0, Cited by 47] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(2) in The Delhi Rent Control Act, 1958

(2)An appeal under sub-section (1) shall be preferred within thirty days from the date of the order made by the Controller:Provided that the Tribunal may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.