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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(2)(a) in The Delhi Rent Control Act, 1958

(a)[ the manner of approval of valuers and the procedure to be followed by such valuers under the proviso to sub-section (2) of section 9;] [Inserted by Act 57 of 1988, section 20 (w.e.f. 1-12-1988).]
(aa)[] [Clause (a) relettered as clause (aa) thereof by Act 57 of 1988, section 20 (w.e.f. 1-12-1988).] the form and manner in which, and the period within which, an application may be made to the Controller;