Section 47(2)(b) in The Delhi Rent Control Act, 1958

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NCT Delhi - Subsection

Section 47(2)(b) in The Delhi Rent Control Act, 1958

(b)whether or not such intimation is given, the [Director of Estates] [Substituted by Act 58 of 1960, section 3 and Sch II, for "Estate Officer to the Government of India" (w.e.f. 26-12-1960).] may serve on the landlord by post or otherwise a notice -

(i)informing him that the premises are required by the Government for such period as may be specified in the notice; and

(ii)requiring him, and every person claiming under him, to deliver possession of the premises forthwith to such officer or person as may be specified in the notice:

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NCT Delhi - Subsection

Section 47(2)(b) in The Delhi Rent Control Act, 1958