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[Cites 0, Cited by 0] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(2) in The Delhi Rent Act, 1995

(2)In determining the fair rate under sub-section (1), the Rent Authority shall have regard to the circumstances of the, case and to the prevailing rate of charges for the same or similar accommodation, board and service, during the twelve months immediately preceding the 1st day of June, 1951, and any general increase in the cost of living after that date.