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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(a) in The Delhi Rent Control Act, 1958

(a)the manager of the hotel or the owner of the lodging house, as the case may be, shall not charge any amount in excess of the fair rate and shall not, except with the previous written permission of the Controller, withdraw from the lodger any concession or service allowed at the time when the Controller determined the fair rate;