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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Delhi Rent Act, 1995

(2)If the tenant delivers possession on or before the date specified in the order, the landlord shall, on the completion of the work of repairs or building or re- building, place the tenant in occupation of the premises or part thereof before the date specified in sub- section (1) or such extended date as may be specified by the Rent Authority by an order.