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] [Entire Act] NCT Delhi - Section Section 5 in The Delhi Rent Control Rules, 1959 5. Application for recovery of possession under section 21. - An application for recovery of possession under section 21 by the landlord shall be made within six months from the date of expiry of the period of tenancy.
