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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(2)(a) in The Delhi Rent Control Act, 1958

(a)the landlord shall, within seven days of the premises becoming vacant, give intimation thereof in writing to the [Director of Estates] [Substituted by Act 58 of 1960, section 3 and Sch II, for "Estate Officer to the Government of India" (w.e.f. 26-12-1960).]