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[Cites 0, Cited by 0] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(2) in The Delhi Lands Reforms Act, 1954

(2)If the Asami appears and contests the claim, the application shall be treated as a suit and, if necessary, the Court shall order the applicant to pay any additional court fee payable according to the law relating to suit for arrears of rent or ejectment .