Section 6(2)(a) in The Delhi and Ajmer Rent Control Act, 1952

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NCT Delhi - Subsection

Section 6(2)(a) in The Delhi and Ajmer Rent Control Act, 1952

(a)in any case where the rent of such premises has been fixed under the Delhi and Ajmer-Merwara Rent Control Act, 1947 (19 of 1947), or the Delhi and Ajmer Rent Control Act, 1952 (38 of 1952),--

(i)if such rent per annum does not exceed twelve hundred rupees, the rent so fixed; or

(ii)if such rent per annum exceeds twelve hundred rupees, the rent so fixed together with ten per cent, of such rent;

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NCT Delhi - Subsection

Section 6(2)(a) in The Delhi and Ajmer Rent Control Act, 1952