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 77] [Section 2] [Entire Act] Union of India - Subsection Section 2(l) in The Delhi Rent Act, 1995 (l)" Rent Authority" means an authority appointed under subsection (1) of section 43 and includes an additional Rent Authority appointed under sub- section (2) of that section;
