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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(6) in The Delhi and Ajmer Rent Control Act, 1952

(6)Where a landlord has acquired any premises by transfer, no application for the recovery of possession of such premises shall lie under sub-section (1), on the ground specified in clause (e) of the proviso (hereto, unless a period of five years have elapsed from the date of the acquisition.