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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(9) in The Delhi Rent Act, 1995

(9)Every application made to the Rent Authority shall be heard as expeditiously or, possible and, subject lo the provisions of sub-sections (7) and (8), endeavour shall be made to conclude the hearing and to dispose of the application within six months of it being filed.