Section 6(2)(a) in The Delhi Rent Control Act, 1958

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NCT Delhi - Subsection

Section 6(2)(a) in The Delhi Rent Control Act, 1958

(a)in any case where the rent of such premises has been fixed under the Delhi and Ajmer-Merwara Rent Control Act, 1947 (19 of 1947), or the Delhi and Ajmer Rent Control Act, 1952 (38 of 1952),

(i)if such rent per annum does not exceed twelve hundred rupees, the rent so fixed; or

(ii)if such rent per annum exceeds twelve hundred rupees, the rent so fixed together with ten per cent. of such rent;

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NCT Delhi - Subsection

Section 6(2)(a) in The Delhi Rent Control Act, 1958