The Delhi and Ajmer Rent Control Act, 1952

[Act No. 38 of 1952]

[15th April, 1952.]

Contents
Sections	Particulars
Title	The Delhi and Ajmer Rent Control Act, 1952
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
3.
Chapter II	Standard rent and provisions relating to other charges by the landlord
4.	Rent in excess of standard rent not recoverable
5.	Unlawful charges not to be claimed or received
6.	Lawful increases of standard rent
7.	Notice of increase of, or addition to, rent
8.	Cases in which standard rent may be fixed by court
9.	Fixation of interim rent by the court
10.	Limitation of liability of middleman
11.	Limitation for applications for fixation of standard rent
12.	Refund of rent, premium, etc., not recoverable under this Act
Chapter III	Control of Eviction of Tenants
13.	Protection of a tenant against eviction
14.	Recovery of possession for occupation and re-entry
15.	Recovery of possession for repairs and re-building and re-entry
16.	Recovery of possession in case of tenancies for limited period
17.	Special provision for recovery of possession in certain cases
18.	Permission to construct additional structures
19.	Special provision regarding vacant building sites
20.	Sub-tenant to become tenant on determination of tenancy
21.	Vacant possession to the landlord
Chapter IV	Hotels and Lodging Houses
22.	Application of this Chapter
23.	Appointment of Controller
24.	Fixing of fair rate
25.	Revision of fair rate
26.	Charges in excess of fair rate not recoverable
27.	Provisions relating to inquiries by Controller
28.	Recovery of possession by manager of a hotel or the owner of a lodging house
29.	Appeals
30.	Penalty
31.	Controller to be deemed to be public servant
32.	Protection of action taken under this Chapter
Chapter V	Jurisdiction of courts appeals, review and revision
33.	Jurisdiction of courts
34.	Appeals
35.	Revision and review
36.	Limitation
37.	Procedure before courts
Chapter VI	Miscellaneous
38.	Act to over-ride other laws
39.	Exemption of certain premises from the operation of the Act
40.	Landlord's duty to keep the premises in good repair
41.	Cutting off or withholding essential supply or service
42.	Landlord's duty to give notice of new constructions to Government
43.	Leases of vacant premises to Government
44.	Penalties
45.	Power to make rules
46.	Repeals and savings
The Schedule
Schedule I	Areas to which The Act Extends
Schedule II
Part A	Provisions for Determining The Standard Rent of Premises in The State of Delhi
Part B	Provisions for Determining The Standard Rent of Premises in The State of Ajmer