Section 3 in The 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;[3][***](b)to any tenancy or other like relationship created by a grant from the Gov?ernment in respect of the premises taken on lease, or requisitioned, by the Government:[4][Provided that where any premises belonging to Government have been or are lawfully let by any person by virtue of an agreement with the Gov?ernment or otherwise, then, notwithstanding any judgment, decree or order of any court or other authority, the provisions of this Act shall apply to such tenancy].[5][(c) to any premises, whether residential or not, whose monthly rent exceeds three thousand and five hundred rupees; or(d)to any premises constructed on or after the commencement of the Delhi Rent Control (Amendment) Act, 1988, for a period of ten years from the date of completion of such construction;]
