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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2) in The Delhi Rent Control Rules, 1959

(2)Every such memorandum sh4.ll be -accompanied by a copy of the order of the Controller appealed from and shall set forth concisely and under distinct heads, the grounds of objection to the order appealed from without any argument or narrative, and such grounds shall be numbered consecutively.