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[Cites 0, Cited by 0] [Section 45(8)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(8)(b) in The Delhi Rent Act, 1995

(b)The tenant on whom the summons is duly served (whether in the ordinary way or by registered post) in the form specified in Schedule shall not contest the prayer for eviction from the premises unless he files an affidavit stating the grounds on which he seeks to con. test the application for eviction and obtains leave from the Rent Authority as hereinafter provided; and in default of his appearance in Pursuance of the summons or his obtaining such leave, the statement made by the landlord in the application for eviction shall be deemed to be admitted by the tenant and the applicant shall be entitled to an order for eviction on the ground aforesaid.