12. Limitation for application for fixation of standard rent.
- Any landlord or tenant may file an application to the Controller for fixing the standard rent of the premises or for determining the lawful increase of such rent,(a)in the case of any premises which were let, or in which the cause of action for lawful increase of rent arose, before the commencement of this Act, within two years from such commencement;(b)in the case of any premises let after the commencement of this Act [but before the commencement of the Delhi Rent Control (Amendment) Act, 1988] [Inserted by Act 57 of 1988, section 7 (w.e.f. 1-12-1988).] , -(i)where the application is made by the landlord, within two years from the date on which the premises were let to the tenant against whom the application is made;(ii)where the application is made by the tenant, within two years from the date on which the premises were let to that tenant; [and] [Ed. - Clause (d) has been inserted by Act 57 of 1988, section 7. As a result of this insertion the word "and" at the end of sub-clause (ii) of clause (b) ought to have been omitted and added at the end of clause (c).](c)in the case of any premises in which the cause of action of lawful increase of rent arises after the commencement of this Act, within two years from the date on which the cause of action arises;(d)[ in the case of any premises referred to in clause (c) of sub-section (2) of section 6, within two years from the date of such application:] [Inserted by Act 57 of 1988, section 7 (w.e.f. 1-12-1988).]Provided that the Controller may entertain the application after the expiry of the said period of two years, if he is satisfied that the applicant was prevented by sufficient cause from filing the application in time.
