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Delhi Rent Control Act, 1958 25. Vacant possession to landlord - Notwithstanding anything contained in any other law, where the interest of a tenant in any premises is determined for any reason whatsoever and any order is made by the Controller under this Act for the recovery of possession of such premises the order shall, subject to the provisions of section 18, be binding on all persons who may be in occupation of the premises and vacant possession thereof shall be given to the landlord by evicting all such person there from: Provided that nothing in this section shall apply to any person who has an independent title to such premises.    |
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