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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(2)(a) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(a)the cost of construction shall be the actual amount spent on construction, and in case such amount cannot be ascertained, such cost shall be determined as per the standard scheduled rates of the Road Construction Department and Buildings Construction Department of the State Government with reference to cost of similar construction for the year in which the building was constructed.