Section 14(10) in The Delhi and Ajmer Rent Control Act, 1952
(10)No order for the recovery of possession of any premises shall be made on the ground specified in clause (j) of the proviso to sub-second (1) if the tenant, within such time as may be specified in this behalf by the Controller, carries out repairs to the damage caused to the satisfaction of the Controller or pays to the landlord such amount by way of compensation as the Controller may direct.
