(2)where such premises have been let out at any time on or after the 2nd day of June, 1944, -(a)in any case where the rent of such premises has been fixed under the Delhi and Ajmer-Merwara Rent Control Act, 1947 (19 of 1947), or the Delhi and Ajmer Rent Control Act, 1952 (38 of 1952),(i)if such rent per annum does not exceed twelve hundred rupees, the rent so fixed; or(ii)if such rent per annum exceeds twelve hundred rupees, the rent so fixed together with ten per cent. of such rent;(b)in any other case, the rent calculated on the basis of [ten percent.] [Substituted by Act 57 of 1988, section 3, for "seven and one-half per cent." (w.e.f. 1-12-1988).] per annum of the aggregate amount of the [actual] [Substituted by Act 57 of 1988, section 3, for "reasonable" (w.e.f. 1-12-1988).] cost of construction and the market price of the land comprised in the premises on the date of the commencement of the construction:[***] [Proviso omitted by Act 57 of 1988, section 3 (w.e.f. 1-12-1988).](B)in the case of premises other than residential premises -
