Section 3(4) in The Assam Urban Areas Rent Control Act, 1972
(4)If at any time after the standard rent is fixed under the provision of the Act, there is a variation of tax by way of Municipal assessment of the building and under the Assam Urban Immovable Property Tax Act, 1969 (Assam Act XI of 1969), then the standard rent will be liable to be fixed taking the variation into account.
