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The Delhi Rent Act, 1995

[Act No. 33 of 1995]

[23rd August, 1995.]

Contents
Sections Particulars
Title The Delhi Rent Act, 1995
Chapter I Preliminary
1. Short title, extent and commencement
2. Definitions
3. Certain provisions not to apply to premises
4. Registration of tenancy agreements
5. Inheritability of tenancy
Chapter II Rent
6. Rent payable
7. Standard rent
8. Other charges payable
9. Revision of rent in certain cases
10. Notice of revision of rent
11. Rent authority to fix standard rent, etc
12. Fixation of interim rent
13. Limitation for application for fixation of standard rent, etc
14. Limitation of liability of middlemen
15. Receipt to be given for rent paid
16. Deposit of rent by tenant
17. Time limit for making deposit and consequences of incorrect particulars in application for deposit
18. Saving as to acceptance of rent and other charges payable and forfeiture thereof in deposit
Chapter III Repairs of Premises
19. Duties of landlord
20. Duties of tenant
21. Cutting off or withholding essential supply or service
Chapter IV Protection of Tenants Against Eviction
22. Protection of tenant against eviction
23. Right to recover immediate possession of premises to accrue to certain persons
24. Right to recover immediate possession of premises to accrue to members of the armed forces, etc
25. Right to recover immediate possession of premises to accrue to Central Government and State Government employees
26. Right to recover immediate possession of premises to accrue to widows, handicapped persons and old persons
27. Payment of rent during eviction proceedings
28. Restrictions on sub-letting
29. Notice of creation and termination of sub-tenancy
30. Sub-tenant to be tenant in certain cases
31. Recovery of possession for occupation and re-entry
32. Recovery of possession for repairs and re-building and re-entry
33. Recovery of possession in case of tenancies for limited period
34. Special provision for recovery of possession in certain cases
35. Permission to construct additional structures
36. Special provision regarding vacant building sites
37. Vacant possession to landlord
Chapter V Hotels and Lodging Houses
38. Application of the Chapter
39. Fixing of fair rate
40. Revision of fair rate
41. Charges in excess of fair rate not recoverable
42. Recovery of possession by manager of a hotel or the owner of a lodging house
Chapter VI Rent Authorities
43. Appointment of Rent Authorities and additional Rent Authorities
44. Powers of Rent Authority
45. Procedure to be followed by Rent Authority
Chapter VII Delhi Rent Tribunal
46. Establishment of Delhi Rent Tribunal
47. Composition of Tribunal and Benches thereof
48. Qualifications for appointment as Chairman and Members
49. Term of office
50. Seniormost Member to act as Chairman or discharge his functions in certain circumstances
51. Salaries, allowances and other terms and conditions of services of Chairman and other Members
52, Resignation and removal
53. Provision as to the holding of offices by Chairman and Member on ceasing to be such Chairman or Member
54. Financial and administrative powers of Chairman
55. Staff of the Tribunal
56. Distribution of business among the Benches
57. Jurisdiction, powers and authority of the Tribunal
58. Power to punish for contempt
59 Application to Tribunal
60. Procedure of Tribunal
61. Appeal to the Tribunal
62. Conditions as to making of interim orders
63. Right of applicant to take assistance of legal practitioner
64. Power of Chairman to transfer cases from one Bench to another
65. Decision to be by majority
66. Exclusion of jurisdiction of courts except the Supreme Court
67. Transfer of pending cases
68. Proceedings before the Tribunal to be judicial proceedings
69. Members and staff of Tribunal to be public servants
70. Protection of action taken in good faith
71. Criminal jurisdiction of the Tribunal
72. Amendment of orders
73. Finality of orders
Chapter VIII Penalties
74. Penalties
Chapter IX Miscellaneous
75. Jurisdiction of civil courts barred in respect of certain matters
76. Rent Authorities to be public servants
77. Protection of action taken in good faith
78. Special provision regarding decrees affected by the Delhi Tenants (Temporary Protection) Act, 1956 and the Delhi Rent Control Act, 1958
79. Transfer of pending cases to Rent Authority
80. Power of Central Government to remove difficulties
81. Power to make rules
82. Repeal and savings
The Schedules
Schedule I [See Sections 6 and 7]
Schedule II [See Section 8]
Schedule III [See Sections 19 and 20]
Schedule IV [See Sub-Section (4) of Section 45]


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