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 44] [Section 6] [Entire Act] Union of India - Subsection Section 6(1) in The Delhi Rent Act, 1995 (1)The rent payable in relation to a premises shall be-(a)the rent agreed to between the landlord and the tenant as enhanced in the manner provided in Schedule I; or(b)the standard rent specified under section 7, as revised under section 9.
