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Delhi Rent Control Act, 1958 THE THIRD SCHEDULE Form of summons in a case where recovery of possession of premises is prayed for on the ground of bona fide requirement or under Section 14A To [Name, description and place of residence of the tenant] Whereas Shri ……………..has filed an application a copy of which is annexed) for your eviction from (here insert the particulars of the premises) on the ground specified in clause (e) of the proviso to sub-section (1) of section 14, or under section 14A; You are hereby summoned to appear before the Controller within fifteen days of the service hereof and to obtain the leave of the Controller to contest the application eviction on the ground aforesaid; in default whereof, the applicant will be entitled at any time after the expiry of the said period of fifteen days to obtain an order for your eviction from the said premises. Leave to appear and contest the application may be obtained on an application to the Controller supported by an affidavit as is referred to in sub-section (5) of section 25B. Given under my hand and seal This …………..day of…………..19..Controller]    |
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