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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(4) in The Delhi Rent Act, 1995

(4)On receipt of an appeal under sub- section (1), the Tribunal shall, if satisfied after such inquiry as it may deem necessary, that the appeal is a fit case for adjudication by it admit such appeal; but where the Tribunal is not so satisfied, it may summarily reject the appeal after recording its reason.