Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3)(a) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(a)if the work of improvement has been executed in relation to be building, annual rent of a sum equivalent to the aggregate of the following amounts namely:-
(i)the annual rent the tenant was paying immediately before he vacated the building for the purpose of execution of the work of improvement;
(ii)six per cent, of the cost of the work of improvement;