Section 3 in The Delhi Tenants (Temporary Protection) Act, 1956
3. Act not to apply to certain premises.-
Nothing in this Act shall apply-(a)to any premises the standard rent of which, or, where there is no standard rent, the rent payable by the tenant in respect of which, exceeds rupees one hundred per month;(b)to any premises belonging to the Government;(c)to any tenancy or other like relationship created by a grant from the Government in respect of any premises taken on lease, or requisitioned, by the Government;(d)to any premises exempted from the operation of the provisions of the Rent Control Act by virtue of section 39 thereof; or(e)to any premises belonging to the Delhi Improvement Trust.
