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[Cites 0, Cited by 0] [Section 20B(3)] [Section 20B] [Entire Act]

Union of India - Subsection

Section 20B(3)(a) in The Slum Areas (Improvement And Clearance) Act, 1956

(a)if any work of improvement has been executed in relation to the building, an annual rent of a sum equivalent to the aggregate of the following amounts, namely:—
(i)the annual rent the tenant was paying immediately before he vacated the building for the purpose of execution of the work of improvement;
(ii)six per cent. of the cost of the work of improvement; and
(iii)six per cent. of a sum equivalent to the compensation payable in respect of any land which may have been acquired for the purpose of effecting such improvement as if such land were acquired under section 12 on the date of the commencement of the work of improvement;