Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 146 docs - [View All]
Leelabai Gajanan Pansare & Ors. vs Oriental Insurance Co.Ltd.& Ors. on 20 August, 2008
H vs Ig [Orig on 18 March, 2013
Da'Cunha Associates Private vs Dilip Jhangiani on 8 September, 2010
Pune Zilla Madhyawarti Sah. Bank vs Urmila Chandrakant Patil on 22 November, 2005
Unknown vs 5. Section 3(1)(B) Strikes A ...

Loading...
User Queries
[Section 3(1)] [Section 3] [Complete Act]
Central Government Act
Section 3(1)(b) in The Delhi Rent Act, 1995
(b) to any tenancy or other like relationship created by a grant from the Government in respect of the premises taken on lease or requisitioned, by the Government: Provided that where any premises belonging to Government have been or are lawfully let out by any person by virtue of an agreement with the Government or otherwise, then, notwithstanding any judgment, decree or order of any court or other authority, the provisions of' this Act shall apply to such tenancy;