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[Cites 0, Cited by 2] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2) in The Delhi Rent Act, 1995

(2)Every application under sub- section (1) shall be in such form and be accompanied by such affidavits, documents or any other evidence and by such fee in respect of the filing or such application and by such other fees for the service or execution of, processes as may be prescribed.