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[Cites 0, Cited by 0] [Section 37(8)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(8)(b) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(b)if the building has been re-erected, an annual rent of a sum equivalent to four percent of the aggregate cost of reconstruction of building and the cost of the land on which the building is re-erected.