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[Cites 0, Cited by 0] [Section 20B] [Entire Act]

Union of India - Subsection

Section 20B(1) in The Slum Areas (Improvement And Clearance) Act, 1956

(1)Where any building in a slum area is let to a tenant after the execution of any work of improvement or after it has been re-erected, the rent of the building shall be determined in accordance with the provisions of this section.