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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(2)In fixing the standard rent of any building or determining the other charges payable or enhancement of the rent, the Controller shall fix or determine or enhance the amount which appears to him to be reasonable having regard to the provisions of section 9 or section 10 or section 11, as the case may be, and the other circumstances of the case.