Legal Document View

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
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2)(b) in The Delhi and Ajmer Rent Control Act, 1952

(b)in any other case, the rent calculated on the basis of[6][ten per cent.] per annum of the aggregate amount of the[7][actual] cost of construc?tion and the market price of the land comprised in the premises on the date of the commencement of the construction;