Section 45(2) in Assam Urban Water Supply and Sewerage Board Act, 1985
(2)If the gross annual rent under clause (b) of sub-section (1) of any land or building not ordinarily 1st cannot be easily estimated, then -(i)In the case of such land, the gross annual rent shall be deemed to be five per cent of the estimated present value of such land, and(ii)In the case of such buildings, the gross annual rent shall be deemed to be five per cent of the value of the building obtained by adding the estimated cost of creating the building at the time of assessment less a reasonable amount to be deducted on account of depreciation, if any, to the estimated present market value of the land with the building as part of the same premises.
