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[Cites 0, Cited by 3] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(1) in The Delhi Rent Control Act, 1958

(1)The Central Government may, by notification in the Official Gazette, appoint as many Controllers as it thinks fit, and define the local limits within which, or the hotels and lodging houses in respect of which, each Controller shall exercise the powers conferred, and perform the duties imposed, on Controllers by or under this Act.