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Delhi Rent Control Act, 1958 3. Act not to apply to certain premises.- Nothing in this Act shall apply- (a) To any premises belonging to the Government; (Note: The word "or" omitted by Act 57 of 1988, sec.2 (w.e.f . 1-12-1988 ). (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: [(Note: Added by Act 4 of 1963, sec.2 (with retrospective effect) Provided that where any premises belonging to Government have been or are lawfully let 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;] [(c) (Note: Ins. by Act 37 of 1988, sec.2 (w.e.f . 1-12-1988 ) To any premises, whether residential or not, whose monthly rent exceeds there thousand and five hundred rupees; or (d) To any premises constructed on or after the commencement of the Delhi Rent Control (Amendment) Act, 1988, for a period of ten years from the date of completion of such construction;]    |
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