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[Cites 0, Cited by 39] [Section 25B] [Entire Act]

NCT Delhi - Subsection

Section 25B(9) in The Delhi Rent Control Act, 1958

(9)Where no application has been made to the High Court on revision, the Controller may, exercise the powers of review in accordance with the provisions of Order XLVII of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908).