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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1) in The Delhi and Ajmer Rent Control Act, 1952

(1)The Controller shall, on an appli?cation made to him in this behalf, either by the landlord or by the tenant, in the prescribed manner, fix in respect of any premises--
(i)the standard rent referred to in section 6; or
(ii)the increase, if any, referred to in section 7.