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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(1) in The Delhi Rent Control Act, 1958

(1)Where the Controller, on a written complaint or otherwise, has reason to believe that the charges made for board or lodging or any other service provided in any hotel or lodging houses are excessive, he may fix a fair rate to be charged for board, lodging or other services provided in the hotel or lodging house and in fixing such fair rate, specified separately the rate for lodging, board or other services.