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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(7)(b) in The Delhi Rent Act, 1995

(b)The Rent Authority shall commence the hearing of the application within seven days of the filing thereof and shall, dispose of the same 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.