Section 4(2) in East Punjab Urban Rent Restriction Act, 1949
(2)In determining the fair rent under this Section, the Controller shall first fix a basic rent taking into consideration -(a)the prevailing rates of rent in the locality for the same or similar accommodation in similar circumstances during the twelve months prior to the 1st January, 1939; and(b)the rental value of such building or rented land if entered in property tax assessment register of the municipal, town or notified area committee, cantonment board, as the case may be, relating to the period mentioned in clause (a):[* * * * *] [Proviso added by East Punjab Act, XIII of 1949, Section 2 and subsequently omitted by the Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.]
