Section 12(6) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(6)In fixing the standard rent or determining the other charges payable or enhancing rent in respect of any building under this section, the Controller shall specify the date from which the amount, so fixed or determined or enhanced shall be deemed to have effect.Provided that, in no case the date so specified shall be earlier than the date of filing of the application for the enhancement of the standard rent:Provided further that if the increase is because of improvement, addition or structural alteration, it shall come into effect from the date of completion of such improvement, addition or alteration.
