Lexace Ask the AI ›

⚖️ Ask the AI about your situation:🚗 Car Accident 💼 Work / Job 🏠 Housing / Eviction 👪 Family / Divorce 📋 Contract Dispute 💰 Money Owed

Section 51 — Controllers to be public servants.

The delhi rent control act, 1958

All Controllers and additional Controllers appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›