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NCT Delhi - Section

Section 72 in The Delhi Rent Act, 1995

72. Amendment of orders.

- Clerical or arithmetical mistakes in any order passed by the Tribunal or Rent Authority or errors arising therein from any accidental slip or omission may. at any time, be corrected by the Tribunal or, as the case may be, the Rent Authority on an application received in this behalf from any of the parties or otherwise.