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 50] [Entire Act] NCT Delhi - Subsection Section 50(2) in The Delhi Rent Act, 1995 (2)When the Chairman is unable to discharge his functions owing to his absence, illness or any other cause, the senior most Member shall discharge the function of the Chairman until the date on which the Chairman resumes his office.
