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 1] [Section 12] [Entire Act] NCT Delhi - Subsection Section 12(d) in The Delhi Rent Control Act, 1958 (d)[ in the case of any premises referred to in clause (c) of sub-section (2) of section 6, within two years from the date of such application:] [Inserted by Act 57 of 1988, section 7 (w.e.f. 1-12-1988).]
