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[Cites 0, Cited by 0] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(1) in The Delhi Rent Control Act, 1958

(1)The provisions of this section shall apply only in relation to premises in the areas which, immediately before the 7th day of April, 1958, were included in the New Delhi Municipal Committee and which are, or are intended to be, let for use as a residence.