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[Cites 0, Cited by 3] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(2) in The Delhi Rent Control Act, 1958

(2)If, immediately before the commencement of this Act, there is any suit or proceeding pending in any civil court for the eviction of any tenant from any premises to which this Act applies and the construction of which has been completed after the 1st day of June, 1951, but before the 9th day of June, 1955, such suit or proceeding shall, on such commencement, abate.