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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(9) in The Delhi and Ajmer Rent Control Act, 1952

(9)No order for the recovery of possession of any premises shall be made on the ground specified in clause (i) of the proviso to sub-section (1), if the Controller is of opinion that there is any bona fide dispute as to whether the tenant has ceased to be in the service or employment of the landlord.