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[Cites 0, Cited by 1] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(2) in The Delhi Rent Control Act, 1958

(2)The Central Government may also, by notification in the Official Gazette, appoint as many additional Controllers as it thinks fit and an additional Controller shall perform such of the functions of the Controller as may, subject to the control of the Central Government, be assigned to him in writing by the Controller and in the discharge of these functions, an additional Controller shall have and shall exercise the same powers and discharge the same duties as the Controller.