Section 3(3) in Assam Urban Areas Rent Control Act, 1955
(3)If it is not possible in any particular case to determine the standard rent of the house, or if the construction of the house was not completed before the thirty-first day of December 1946, then the monthly rent for such house shall be an amount equal to one-twelfth of the seven and half per cent, per annum of the cost of construction of the house.
