Delhi Rent Control Act, 1958
12. Limitation for application for fixation of
standard rent. -
Any landlord or tenant may file an application
to the Controller for fixing the standard rent of the premises or for
determining the lawful increase of such rent,-
(a) In the case of any premises which were
let, or in which the cause of action for lawful increase of rent arose, before
the commencement of this Act, within two years from such commencement;
(b) In the case of any premises let after the
commencement of this Act [but before the commencement of the Delhi Rent Control
(Amendment) Act, 1988],-
( i )
Where the application is made by the landlord, within two years from the date
on which the premises
were let to the tenant
against whom the application is made;
(ii) Where the
application is made by the tenant, within two years from the date on which the
premises were let to that tenant; [(Note: Clause (d) has been inserted by Act
57 of 1988, sec.7. As a result of this insertion the word "and" of
the end of sub-clause (ii) of clause (b) ought to have been omitted and added
at the end of clause (c), which has not been done by Act 57 of 1988. The irregularity
has set right. (Ed.))and]
(c) In the case of any premises in which the
cause of action of lawful increase of rent arises after the commencement of
this Act, within two years from the date on which the cause of action arises,
[(Note: Clause (d) has been inserted by Act 57 of 1988, sec.7. As a result of
this insertion the word "and" of the end of sub-clause (ii) of clause
(b) ought to have been omitted and added at the end of clause (c), which has
not been done by Act 57 of 1988. The irregularity has set right. (Ed.)) and]
[(d) (Note: Ins. by Act 57 of 1988, sec.7 (w.e.f . 1-12-1988 ) In the case of any
premises referred to in clause © of sub-section (2) of section 6, within two
years from the date of such application;]
Provided that the Controller may entertain the
application after the expiry of the said period of two years, if he is
satisfied that the applicant was prevented by sufficient cause from filing the
application in time.