Section 9(1) in The Delhi (Urban Areas) Tenants Relief Act, 1961
(1)The provisions of the Punjab Tenancy Act, 1887 (16 of 1887), and the Agra Tenancy U.P. Act, 1901 (U.P. Act II of 1901), and the Punjab Tenants (Security of Tenure) Act, 1950, (Punjab Act XXII of 1950) as applicable to the areas to which this Act extends, which are inconsistent with the provisions of this Act are hereby repealed.
