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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6) in The Delhi Rent Act, 1995

(6)The standard rent shall in all cases be fixed for a tenancy, of twelve months:Provided that where any premises are let or re- let for a Period of less than twelve months, the standard rent for such tenancy shall bear the same proportion to the annual rent as the period of tenancy bears to twelve months.