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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(i) in Delhi and Ajmer Rent Control Act, 1952

(i)"standard rent", in relation to any premises, means,-
(i)where the standard rent has been fixed by the court under section 8, the rent so fixed; or
(ii)where the standard rent has not been fixed under section 8, the standard rent of the premises as determined in accordance with the provisions of the Second Schedule;