Section 42 in Delhi and Ajmer Rent Control Act, 1952
42. Landlords duty to give notice of new constructions to Government.
- Whenever, after the commencement of this Act, any premises are constructed, the landlord shall, within thirty days of the completion of such construction, give intimation thereof in writing to the Estate officer to the Government of India or to such other officer as may be specified in this behalf by the Government.
