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 60] [Entire Act]

Union of India - Subsection

Section 60(2) in The Delhi Rent Act, 1995

(2)The Tribunal shall decide every application made to it as expeditiously as possible and on a persual of documents, affidavits and written representations and after hearing such oral arguments as may be advanced:Provided that where the Tribunal deems it necessary, for reasons to be recorded in writing, it may allow oral evidence to be adduced.