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3. Act not to apply to certain premises.- Nothing in this Act shall apply- (a) to any premises the standard rent of which, or, where there is no standard rent, the rent payable by the tenant in respect of which, exceeds rupees one hundred per month; (b) to any premises belonging to the Government; (c) to any tenancy or other like relationship created by a grant from the Government in respect of any premises taken on lease, or requisitioned, by the Government; (d) to any premises exempted from the operation of the provisions of the Rent Control Act by virtue of section 39 thereof; or (e) to any premises belonging to the Delhi Improvement Trust.    |
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