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[Cites 0, Cited by 33] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(4) in The Delhi Rent Control Act, 1958

(4)Nothing in sub-section (1) shall be construed as preventing a civil court from entertaining any suit or proceeding for the decision of any question of title to any premises to which this Act applies or any question as to the person or persons who are entitled to receive the rent of such premises.