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

Union of India - Section

Section 3 in Delhi and Ajmer Rent Control Act, 1952

3. Act not to apply to certain premises.

- Nothing in this Act shall apply. -
(a)to any premises belonging to the Government; or
(b)to any tenancy or other like relationship created by a grant from the Government in respect of the premises taken on lease, or requisitioned, by the Government.