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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(2) in The Delhi Rent Control Act, 1958

(2)In determining the fair rate under sub-section (1), the Controller shat have regard to the circumstances of the case and to the prevailing rate of charge for the same or similar accommodation, board and service, during the twelve months immediately preceding the 1st day of June, 1951, and to any genera increase in the cost of living after that date.