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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "premises" means any premises as defined in clause (g) of section 2 of the Rent Control Act, and includes any vacant ground; (b) "Rent Control Act" means the Delhi and Ajmer Rent Control Act, 1952 (38 of 1952); (c) words used, but not defined in this Act and defined in the Rent Control Act, shall have the meanings respectively assigned to them in that Act, subject to the modification that the word "premises" as used in that Act shall be construed as defined in clause (a) of this section.    |
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