Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Assam - Act

The Assam Urban Areas Rent Control Rules, 1969

ASSAM
India

The Assam Urban Areas Rent Control Rules, 1969

Rule THE-ASSAM-URBAN-AREAS-RENT-CONTROL-RULES-1969 of 1969

  • Published on 1 January 1969
  • Commenced on 1 January 1969
  • [This is the version of this document from 1 January 1969.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Assam Urban Areas Rent Control Rules, 1969Published vide Notification No. PRT/26/ 66/ 70Last Updated 12th February, 2020No. PRT/26/ 66/ 70. - In exercise of the powers conferred by Section 9 of the [Assam Urban Areas Rent Control Act, 1966 (Assam Act II of 1967)] [Now the Assam Act No. XVII of 1972], the Governor of Assam is pleased to make the following rules, namely-

1.

(i)These rules may be called the Assam Urban Areas Rent Control Rules, 1969.
(ii)They shall come into force at once.

2. Definition.

- In these rules, unless there is anything repugnant in the subject or context,-
(a)"Act" means the [Assam Urban Areas Rent Control Act, 1966 (Assam Act II of 1967)] [Now the Assam Act No. XVII of 1972];
(b)All words and expressions used in these rules and not defined herein but defined in the Act shall respectively have the same meaning as assigned to them in the Act.

3.

In respect of every application made under the Act, except as indicated in Rule 4 below, a Court-fee Re.0.50 (fifty paise) shall be paid.

4.

In respect of-
(i)an application under sub-section (2) of Section 4 a Court-fee of Rs. 7.50 (rupees seven and fifty paise) or as prescribed from time to time under the Court-fee Act, 1870 (Act VII of 1870) as amended shall be paid;
(ii)a suit or proceeding as referred to in sub-section (1) of Section 5 of the Act, ad valorem court-fee shall be paid in accordance with the appropriate provisions of the Court Fee Act, 1870 (Act VII of 1870), as amended;
(iii)an appeal/petition under Section 8 of the Act, a Court-fee of Rs. 15 (rupees fifteen) shall be paid.