Section 9(2)(d) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(2)(d) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(d)Notwithstanding anything contained in clause (a), (b) and (c), the cost of construction and the market price of the land comprised in the building purchased from or allotted by the Housing Board or any Public Sector Undertaking of the Government or a municipality or municipal corporation shall be the aggregate amount paid or payable to such Housing Board or any Public Sector Undertaking of the Government or a municipality or municipal corporation, as the case may be:

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State of Jharkhand - Subsection

Section 9(2)(d) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011