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[Cites 0, Cited by 0] [Section 61] [Entire Act]

NCT Delhi - Subsection

Section 61(5) in The Delhi Rent Act, 1995

(5)The Tribunal shall endeavour to dispose of an appeal against the order or decision of the Rent Authority under clause (e), clause (f) or clause (r) of sub-section (2) of section 22 or a section 23, 24, 25, 26 or, 33 within one month of filing of such appeal.