Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delhi (Urban Areas) Tenants Relief Rules, 1961 CONTENTS 1. Short title 2. Definitions 3 . Forum contents etc, of applications under section 5 and procedure for their disposal 4. Execution of orders passed under section 5 5 . Powers of Chief Commissioner to call for files of subordinate officers and to revise orders Delhi (Urban Areas) Tenants Relief Rules, 1961 Delhi (Urban Areas) Tenants Relief Rules, 1961 1. Short title :- These rules may be called the Delhi (Urban Areas) Tenants' Relief Rules, 1961. 2. Definitions :- In these rules, unless the context otherwise requires- (a) "Act" means the Delhi (Urban Areas) Tenants' Relief Act, 1961; (b) "Authorised Officer" means the officer specified by the Chief Commissioner under sub-section (2) of section 5; (c) "Section" means a section of the Act. 3. Forum contents etc, of applications under section 5 and procedure for their disposal :- (1) An application under sub-section (1) of section 5 shall be made to an Assistant collector of the 1st Grade and that under sub- section (2) of section 5 of the Authorised Officer. (2) Every such application shall bear a court fee of Rs. 1.25 nP and shall contain the following particulars- (i) The date of ejectment of the applicant; (ii) the description of land from which the applicant has been ejected indicating Khasra number, area, name of village and any other relevant information; (iii) the present occupant of the land (certified extracts of revenue records to be attached in support; (iv) the grounds on which the applicant was ejected; (v) the mode of ejectment of the applicant (whether through a court or otherwise); and (vi) the terms on which the applicant had held the land at the time of ejectment. (3) On receipt of an application under sub-rule (1) or otherwise while acting on his own motion under sub-section (2) of section 5, the Assistant Collector 1st Grade of the Authorised Officer, as the case may be, shall fix a date for hearing the parties of which due notice shall be given to them. On the date so fixed or any other date to which the heajing may be adjourned, such officer shall make a brief memorandum of the statements of the parties and of the witnesses, if any, and shall also take into consideration the relevant documentary evidence, if any, produced by such officer shall contain a brief statement of the reasons on which it is founded. (4) Every such officer shall have all the powers of a civil court in respect of summoning of witnesses and production of documents. 4. Execution of orders passed under section 5 :- An order passed by an officer under section 5 shall be executable by him as a decree of a civil court and for this purpose, such officer shall have all the powers of a civil court. 5. Powers of Chief Commissioner to call for files of subordinate officers and to revise orders :- The Chief Commissioner, may at any time, call for the record of any proceeding under this Act for the purpose of satisfying himself that a decision made therein according to law and may pass such order in relation thereto as he thinks fit.