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[Cites 0, Cited by 3] [Section 36(2)] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(2)(d) in The Delhi Rent Control Act, 1958

(d)any other matter which may be prescribed, and any proceeding before the Controller shall be deemed to be a judicial proceeding within the meaning of section 193 and section 228 of the Indian Penal Code (45 of 1860), and the Controller shall be deemed to be a civil court within the meaning of section 480 and section 482 of the Code of Criminal Procedure, 1898 (5 of 1898).