Section 4 in The Assam Urban Areas Rent Control Act, 1972
4. Procedure for determination of fair rent.
(1)If any dispute arises regarding the rent payable in respect of any house, it shall be determined by the Court.(2)The Court shall on application made by either the landlord or the tenant issue notice on both the parties, and after making such enquiry as it thinks fit determine the monthly rent for the house in accordance with the provisions of Section 3 and the rent so determined shall be binding on both the parties.(3)Where the Court determines the monthly rent for any house under this Section, it shall do so for the house in the unfurnished state, but it may allow the landlord to charge an additional amount per month on account of the furniture supplied by him :Provided that such additional amount shall not exceed one-twelfth of seven and half per cent of the cost of such furniture on the date on which the Court determines the monthly rent for the house.Explanation. - Where according to the term of any arrangement by the landlord and the tenant, the rent is payable on a basis other than at a monthly or a yearly rate, the average monthly rent for such a house shall be calculated as thirty times the proportionate daily rent for the period in respect of which the arrangement is made.
