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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20A(c) in The Subsidiary Rules

(c)For service installations (water-supply, sanitary, heating and electrical installations the rent shall be increased by 4 ½ per cent and 5 per cent of the capital cost, as distributed below, and shall be one-twelfth per mensem of the total amount thus arrived at-