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Citedby 17 docs - [View All]
Bant Singh Gill vs Shanti Devi & Ors on 1 March, 1967
Shyamaraju Hegde vs U. Venkatesha Bhat & Ors on 25 September, 1987
B. Prakash Chand vs S.V. Gyanchand Jain on 10 December, 2003
Sumathi vs S. Devasan And Ors. on 31 January, 1989
Jawahar Singh vs Jai Gopal on 17 September, 1971

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[Section 50] [Complete Act]
Central Government Act
Section 50(2) in The Delhi Rent Act, 1995
(2) When the Chairman is unable to discharge his functions owing to his absence, illness or any other cause, the seniormost Member shall discharge the function of the Chairman until the date on which the Chairman resumes his office.