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 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(c) in The Delhi Rent Act, 1995

(c)the cost of construction shall be the actual amount spent on construction, and in a case, where such amount cannot be ascertained, such cost shall be determined, as per the scheduled rates of the Central Public Works Department for cost of construction for similar construction for the year in which the premises was constructed;