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[Cites 0, Cited by 5] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Delhi Rent Act, 1995

(2)Subject to any rules that may be made under this Act and the other provisions of this Act, the Rent Authority shall, while holding an inquiry in any proceeding before him, follow as far as may be the practice and procedure of a court of small causes, including the recording of evidence.