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 7(2)] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(2)(d) in The Delhi Rent Act, 1995

(d)the market price of the land shall be the price for which the land was bought as determined from the deed of sale registered under the Registration Act, 1908 , (16 of 1908 .) if construction commenced in the year of registration or the land rates notified by a local authority for the year in which construction was commenced, whichever Is higher;