Section 39 in Delhi and Ajmer Rent Control Act, 1952
39. Exemption of certain premises from the operation of the Act.
- All premises, the construction of which is completed after the 1st day of June, 1951, but before the expiry of three years from the commencement of this Act, shall be exempt from the operation of all the provisions of this Act for a period of seven years from the date of such completion.
