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Citedby 10 docs - [View All]
Martin Burn Ltd. vs Krishna Abbi on 8 December, 1989
Veera Rai vs S.P. Sachdeva on 30 May, 1984
Sheila Lall And Ors. vs Rent Control Tribunal on 4 January, 1995
Lachhman Bhatia vs N.K. Mehra on 1 September, 1998
Man Mohan Singh Bhalla vs H.L. Mehra And Ors. on 29 October, 1986

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[Section 45] [Complete Act]
Central Government Act
Section 45(3) in The Delhi Rent Act, 1995
(3) The Rent Authority shall not ordinarily allow more than three adjournments at the request of a party throughout the proceedings and in case he decides to do so, he shall inform the Chairman the reasons therefor and order to pay the other party the reasonable cast.