Section 20B(2) in The Slum Areas (Improvement And Clearance) Act, 1956
(2)Where any such buildings is let to a tenant other than a tenant who is placed in possession of the building in pursuance of a direction issued under sub-section (4) of section 20A, the tenant shall be liable to pay to the owner-[Inserted by section 12, ibid. (w. e. f. 27- 2- 1965 ).](a)if there is a general law relating to the control of rents in force in the area in which the building is situated and applicable to that- building, the rent determined in accordance with the provisions of that law;[Inserted by section 12, ibid. (w. e. f. 27- 2- 1965 ).](b)if there is no such law in force in such area, such rent as may be agreed upon between the owner and the tenant.
