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[Cites 0, Cited by 0] [Section 20B(2)] [Section 20B] [Entire Act]

Union of India - Subsection

Section 20B(2)(a) in The Slum Areas (Improvement And Clearance) Act, 1956

(a)if there is a general law relating to the control of rents in force in the area in which the building is situated and applicable to that building, the rent determined in accordance with the provisions of that law;