(b)in the case of any premises let after the commencement of this Act [but before the commencement of the Delhi Rent Control (Amendment) Act, 1988] [Inserted by Act 57 of 1988, section 7 (w.e.f. 1-12-1988).] , -(i)where the application is made by the landlord, within two years from the date on which the premises were let to the tenant against whom the application is made;(ii)where the application is made by the tenant, within two years from the date on which the premises were let to that tenant; [and] [Ed. - Clause (d) has been inserted by Act 57 of 1988, section 7. As a result of this insertion the word "and" at the end of sub-clause (ii) of clause (b) ought to have been omitted and added at the end of clause (c).]
