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[Cites 0, Cited by 7] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in The Delhi Rent Act, 1995

(4)If the Rent Authority is satisfied that any dispute referred to in subsection (3) has been raised by a tenant for reasons which are false or frivolous, the Rent Authority may order the defence against eviction to be struck out and proceed with the hearing of the application.