The delhi rent control act, 1958

67 sections.

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Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Act not to apply to certain premises.
Section 4 — Rent in excess of standard rent not recoverable.
Section 5 — Unlawful charges not to be claimed or received.
Section 6 — Standard rent.
Section 6A — Revision of rent.
Section 7 — Lawful increase of standard rent in certain cases and recovery of other charges.
Section 8 — Notice of increase of rent.
Section 9 — Controller to fix standard rent, etc.
Section 10 — Fixation of interim rent.
Section 11 — Limitation of liability of middlemen.
Section 12 — Limitation for application for fixation of standard rent.
Section 13 — Refund of rent, premium, etc., not recoverable under the Act.
Section 14 — Protection of tenant against eviction.
Section 14A — Right to recover immediate possession of premises to accrue to certain persons.
Section 14B — Right to recover immediate possession of premises to accrue to members of the armed forces, etc.
Section 14C — Right to recover immediate possession of premises to accrue to Central Government and Delhi Administration employees.
Section 14D — Right to recover immediate possession of premises to accrue to a widow.
Section 15 — When a tenant can get the benefit of protection against eviction.
Section 16 — Restrictions on sub-letting.
Section 17 — Notice of creation and termination of sub-tenancy.
Section 18 — Sub-tenant to be tenant in certain cases.
Section 19 — Recovery of possession for occupation and re-entry.
Section 20 — Recovery of possession for repairs and re-building and re-entry.
Section 21 — Recovery of possession in case of tenancies for limited period.
Section 22 — Special provision for recovery of possession in certain cases.
Section 23 — Permission to construct additional structures.
Section 24 — Special provision regarding vacant building sites.
Section 25 — Vacant possession to landlord.
Section 25A — Provisions of this chapter to have overriding effect.
Section 25B — Special procedure for the disposal of applications for eviction on the ground of bona fide requirement.
Section 25C — Act to have effect in a modified form in relation to certain persons.
Section 26 — Receipt to be given for rent paid.
Section 27 — Deposit of rent by the tenant.
Section 28 — Time limit for making deposit and consequences of incorrect particulars in application for deposit.
Section 29 — Saving as to acceptance of rent and forfeiture of rent in deposit.
Section 30 — Application of the Chapter.
Section 31 — Fixing of fair rate.
Section 32 — Revision of fair rate.
Section 33 — Charges in excess of fair rate not recoverable.
Section 34 — Recovery of possession by manager of a hotel or the owner of a lodging house.
Section 35 — Appointment of Controllers and additional Controllers.
Section 36 — Powers of Controller.
Section 37 — Procedure to be followed by Controller.
Section 38 — Appeal to the Tribunal.
Section 38A — Additional Rent Control Tribunals.
Section 38B — Power of High Court to transfer appeals, etc.
Section 39 — [Omitted.].
Section 40 — Amendment of orders.
Section 41 — Controller to exercise powers of a magistrate for recovery of fine.
Section 42 — Controller to exercise powers of civil court for execution of other orders.
Section 43 — Finality of order.
Section 44 — Landlord’s duty to keep the premises in good repair.
Section 45 — Cutting off or withholding essential supply or service.
Section 46 — Landlord’s duty to give notice of new construction to Government.
Section 47 — Leases of vacant premises to Government.
Section 48 — Penalties.
Section 49 — Cognizance of offences.
Section 50 — Jurisdiction of civil courts barred in respect of certain matters.
Section 51 — Controllers to be public servants.
Section 52 — Protection of action taken in good faith.
Section 53 — [Repealed.].
Section 54 — Saving of operation of certain enactments.
Section 55 — Special provision regarding decrees affected by the Delhi Tenants (Temporary Protection) Act, 1956.
Section 56 — Power to make rules.
Section 57 — Repeal and savings.