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

NCT Delhi - Subsection

Section 14C(3) in The Delhi Rent Control Act, 1958

(3)Where the landlord referred to in sub-section (1) or sub-section (2) has let out more than one premises, it shall be open to him to make an application under that sub-section in respect of only one of the premises chosen by him.]