Section 2(1)(a) in Haryana Municipal Corporation Act, 1994

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State of Haryana - Subsection

Section 2(1)(a) in Haryana Municipal Corporation Act, 1994

(a)in the case of land, the gross annual rent -

(i)to be calculated on the basis of fair rent fixed under the law relating to rent restriction for the time being in force; or

(ii)where no fair rent referred to in item (i) is fixed, at which it is expected to be let or it is actually let, whichever is greater :