Section 41(3) in Delhi and Ajmer Rent Control Act, 1952
(3)If the court is satisfied that the essential supply or service was cut off or withheld by the landlord with a view to compel the tenant to vacate the premises or to pay an enhanced rent, the court may pass an order directing the landlord to restore the amenities immediately pending the inquiry referred to in sub-section (4).Explanation. - An interim order may be passed under this sub-section without giving notice to the landlord.
