Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(6) in The Delhi Rent Act, 1995

(6)An order made by a Rent Authority or the Tribunal under this Act or an order made by a Controller, or an order passed on appeal, under the Delhi Rent Control Act, 1958 (2 of 1958) shall be executable by a Rent Authority designated by the Tribunal in this behalf and for', the purpose the Rent Authority so designated shall have all the powers of a civil court.