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Landlords forcing doctors/paramedical staff/healthcare personnel all over NCT of Delhi to vacate rented residences — Delhi Govt. directs to take Strict penal action

Whereas a lot of complaints have been received from doctors/paramedical staff/healthcare personnel all over NCT of Delhi, that their landlords/house-owners are forcing them to vacate their rented residences.

And Whereas such behaviour amounts to obstructing public servant in discharging their duties.

And Whereas the Government of NCT of Delhi has issued the Delhi Epidemic Diseases, COVID-19 Regulations, 2020 under the Epidemic Diseases Act, 1897 for prevention and containment of COVID-19.

Now, therefore, in exercise of the aforesaid powers, all the District Magistrates/Zonal Deputy Commissioners of Municipal Corporations/District Deputy Commissioners of Police are directed to take strict penal action against such landlords/house-owners under the relevant provisions of law and submit an Action Taken Report on a daily basis to the office of Addl. Chief Secretary (Home), Govt. of NCT of Delhi.


Government of NCT of Delhi

[Order dt. 24-03-2020]

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