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 0] [Section 49] [Entire Act] NCT Delhi - Subsection Section 49(1) in The Delhi Rent Control Act, 1958 (1)No court inferior to that of a [Metropolitan Magistrate] [Substituted by Act 57 of 1988, section 19, for "Magistrate of the first class" (w.e.f. 1-12-1988).] shall try any offence punishable under this Act.
