Section 12(b) in The Delhi and Ajmer Rent Control Act, 1952
(b)in the case of any premises let after the commencement of this Act[17][but before the commencement of the Delhi Rent Control (Amendment) Act, 1988],--(i)where the application is made by the landlord, within two years from the date on which the premises were let to the tenant against whom the application is made;(ii)where the application is made by the tenant, within two years from the date on which the premises were let to that tenant;[18][and]
