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Citedby 1159 docs - [View All]
Panchal Mohanlal Ishwardas vs Maheshwari Mills Ltd. on 13 December, 1961
Yeshbai And Anr. vs Ganpat Irappa Jangam And Anr. on 24 September, 1973
Jaypal Bandu Adake And Anr. vs Basavali Gurulingappa Mhalank ... on 16 March, 1982
Pinjare Karimbhai Dedubhai vs Shukla Hariprasad Manishankar on 5 December, 1961
Chunilal Shivlal (By His General ... vs Chimanlal Nagindas on 10 August, 1966

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[Complete Act]
Central Government Act
Section 12 in The Delhi Rent Act, 1995
12. Fixation of interim rent. If an application for fixing the standard rent or for determining the lawful increase or decrease of rent or other charges payable is made under section 11, the Rent Authority shall, as expeditiously as possible, make an order specifying the amount to be paid pending final decision on the appli- cation and shall appoint the date from which the amount so specified shall be deemed to have effect.