Section 31(3) in Karnataka Slum Areas (Development) Act, 1973
(3)Where any such building is let to a tenant in pursuance of a direction issued under sub-section (4) of section 30, the tenant shall, notwithstanding any law relating to the control of rents in force in the area, be liable to pay to the owners,-(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 amount payable in respect of any land which may have been acquired for the purpose of effecting such improvement;(b)if the building has been re-erected, an annual rent of a sum equivalent to four per cent of the aggregate cost of re-erection of the building and the cost of the land on which the building is re-erected.Explanation.- For the purpose of this clause, the cost of the land shall be deemed to be a sum equivalent to the amount payable in respect of the land as if it were acquired under this Act.
