Section 37(8)(a) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

[Cites 0, Cited by 0] [Section 37(8)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(8)(a) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(a)if any work of improvement has been executed in relation to the building, an annual rent of a sum equivalent to the aggregate of the following amounts, namely:

(i)the annual rent the tenant was paying immediately before the vacated the building for the purpose of execution of the work improvement;

(ii)six per cent. of the cost of the work of improvement; and

(iii)six per cent, of the cost of any land which may have been acquired for the purpose of effecting such improvement;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 37(8)(a) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965