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 Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (3)The fair rent for any non-residential building shall be twelve per cent gross return per annum on the total cost of such building.
