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[Cites 0, Cited by 0] [Section 45(8)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(8)(c) in The Delhi Rent Act, 1995

(c)The Rent Authority shall give to the tenant leave to contest the application if the affidavit filed by the tenant discloses such facts as would desentitle the landlord from obtaining an order for the recovery of possession of the premises.