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[Cites 0, Cited by 0] [Section 45(8)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(8)(d) in The Delhi Rent Act, 1995

(d)Where leave is granted to the tenant to contest the application the Rent Authority shall ordinarily commence the hearing of the application within seven days of the grant of such leave and shall provide day to day hearing and shall dispose of the application within thirty days of starting of such hearing, failing such commencement of hearing or disposal of application within such time, the Rent Authority shall inform the Chairman of the Tribunal the reasons therefor.