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[Cites 0, Cited by 3] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(b) in Rajasthan Rent Control Act, 2001

(b)where the premises have been let out on or after 1st January, 1951, the rent payable at the time of commencement of the tenancy shall be liable to he increased at the rate of [5%] [Substituted for 7.5% by Act No. 1 of 2006 (w.e.f. 22.02.2006.)] per annum and the amount of increase of rent shall be merged in such rent after ten years. The amount of rent so arrived at shall again be liable to be increased at the rate of [5%] [Substituted for 7.5% by Act No. 1 of 2006 (w.e.f. 22.02.2006.)] per annum in similar manner upto the year of commencement of this Act.