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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3)(a) in Karnataka Slum Areas (Development) Act, 1973

(a)if any work of improvement has been executed in relation to the building, an annual rent of a sum equivalent to the aggregate of the following amounts, namely,-
(i)the annual rent the tenant was paying immediately before he vacated the building for the purpose of execution of the work of improvement;
(ii)six per cent of the cost of the work of improvement; and
(iii)six per cent of a sum equivalent to the amount payable in respect of any land which may have been acquired for the purpose of effecting such improvement;