Section 46(3) in Delhi and Ajmer Rent Control Act, 1952
(3)Part IV of the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944 (Bombay Act VII of 1944) as extended to the Municipality of New Delhi, the Notified Area of the Civil Station, Delhi and the Municipality of Delhi by a notification of the Government of India in the late Department of Works, Mines and Power No.1884-W.II/47, dated the 18th March, 1947 shall cease to have effect in the said areas; and for the removal of doubts; it is hereby declared that section 6 of the General Clauses Act, 1897 (X of 1897) shall apply in relation to such cesser as it applies in relation to the repeal of an enactment by a Central Act.The First Schedule[See Section 1(2)]Areas To Which The Act ExtendsA. The State of Delhi-
