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[Cites 0, Cited by 13] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Delhi Rent Act, 1995

(1)" Standard rent", in relation to any premises, means the rent calculated On the basis of ten per cent. per annum of the aggregate amount of the cost, of construction and the market price of the land comprised in the premises on the date of commencement of the construction:Provided that the standard rent calculated as aforesaid shall, be enhanced in the manner provided in Schedule I.