Section 6(3)(b) in Delhi and Ajmer Rent Control Act, 1952

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in Delhi and Ajmer Rent Control Act, 1952

(b)the tenant may lawfully increase the rent payable by the sub-tenant-

(i)in the case of any premises let for residential purposes, by an amount not exceeding twenty-five per cent. of the standard rent of the part sub-let; and

(ii)in the case of any premises let for other purposes, by an amount not exceeding fifty per cent. of the standard rent of the part sub-let;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(3)(b) in Delhi and Ajmer Rent Control Act, 1952