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Delhi Rent Control Act, 1958 CHAPTER I 1. Short title.- These rules may be called the Delhi Rent Control Rules, 1959. 2. Definitions.- In these rules, unless the context otherwise requires:- (a) "Act" means the Delhi Rent Control Act, 1958; (b) "Form" means form appended to these rules; (c) "Recognized agent" means a person holding a power of attorney authorizing him to act on behalf of his principal or an agent empowered by written authority under the hand of his principal; (d) "Section" means a section of the Act. (e) " Valuer " means a graduate in civil engineering, architecture or town planning of a recognized university, or a person who possesses a qualification recognized by the Central Government for recruitment to superior services or posts under the Central Government in the filed of civil engineering, architecture or town planning; and (A) He must be a person formerly employed- (a) In a post under Government as a Gazette Officer; or (b) In a post under any other employer carrying a remuneration of not less than Rs . 2000 per month, and, in either case, must have retired or resigned from such employment after having rendered service for not less than five years as a valuer , architect, or town planner, or in the filed on construction of building designing of structures, or development of land; or (c) As a professor, reader or lecture in a university, college or any other institution preparing students for a degree in civil engineering, architecture or town planning or has retired or resigned from such employment after having taught for not less than five years any of the subject of valuation, quantity surveying, building construction, architecture, or town planning ; or (B) He must have been in practice as a consulting engineer, surveyor or architect for a period of not less than five years and must have in the opinion of the Rent Controller acquired sufficient experience in any of the following fields:- (a) Valuation of building and urban lands; (a) Valuation of building and urban lands; (b) Quantity surveying in building construction (c) Architectural or structural designing of building or town planning; or (d) Construction of buildings or development of land.]    |
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