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[Cites 0, Cited by 24] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The Delhi Rent Act, 1995

(1)In the, event of occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or otherwise, the seniormost Member shall act as Chairman until the date on which a new Chairman, appointed in accordance with the provisions; of this Act to fill such vacancy, enters upon his office.