Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(c) in The M.P. Accommodation Control Act, 1961

(c)if the accommodation is not so assessed,-
(i)the annual rent calculated with reference to the rent agreed upon between the landlord and the tenant when such accommodation is first let out, and if it has not been so let out, to such amount for which it could be let out immediately after its construction was completed; or
(ii)the annual rent calculated on the basis of annual payment of an amount equal to 6¾ per cent per annum of the aggregate amount of the actual cost of construction and the market price of the land comprised in the accommodation on the date of the commencement of the construction;