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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(a) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(a)Annual rent shall be 5% if the premium for the first thirty- three years which shall be enhanced to 10% for the next thirty-three years and it will be further enhanced to 20% after sixty six years for the remaining period;