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[Cites 0, Cited by 9] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in The Delhi Rent Act, 1995

(2)The Tribunal may, either on its own motion or on application of any of the parties and after notice to the parties and after hearing such of them as it may desire to be heard, call for records of any case pending before the; Rent Authority under this Act, and either itself try the case or give direction for disposal of the case by such Rent Authority.