Section 6(2)(b) in The Delhi Rent Control Act, 1958

[Cites 0, Cited by 7] [Section 6(2)] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2)(b) in The Delhi Rent Control Act, 1958

(b)in any other case, the rent calculated on the basis of [ten percent.] [Substituted by Act 57 of 1988, section 3, for "seven and one-half per cent." (w.e.f. 1-12-1988).] per annum of the aggregate amount of the [actual] [Substituted by Act 57 of 1988, section 3, for "reasonable" (w.e.f. 1-12-1988).] cost of construction and the market price of the land comprised in the premises on the date of the commencement of the construction:

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NCT Delhi - Subsection

Section 6(2)(b) in The Delhi Rent Control Act, 1958