Section 8(1)(c) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

[Cites 0, Cited by 2] [Section 8(1)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1)(c) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(c)In determining the fair rent of any [xxxxx] [Deleted by Act 4 of 1994.] building under section 5 or 6, the Controller shall have due regard to the prevailing rates of rent in the locality for the same or similar accommodation in similar circumstances at any time during the twelve months preceding the first day of [December, 1980] [Substituted by Act 4 of 1994.] and to the increased cost of repairs, and in the case a building which has been constructed after that date, also to any general increase in the cost of site and building construction:

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State of Bihar - Subsection

Section 8(1)(c) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982