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[Cites 0, Cited by 6] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(1) in The Delhi Rent Control Act, 1958

(1)No order which prejudicially affects any person shall be made by the Controller under this Act without giving him a reasonable opportunity of showing cause against the order proposed to be made and until his objections, if any, and any evidence he may produce in support of the same have been considered by the Controller.