Section 25B(1) in The Delhi Rent Control Act, 1958
(1)Every application by a landlord for the recovery of possession of any premises on the ground specified in clause (e) of the proviso to sub-section (1) of section 14, or under section 14A [or under section 14B or under section 14C or under section 14D] [Inserted by Act 57 of 1988, section 13 (w.e.f. 1-12-1988)] , shall be dealt with in accordance with the procedure specified in this section.
