Section 3 in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972
3. Pair rent.
(1)Subject to the provisions of this Act and notwithstanding any contract to the contrary, no landlord shall be entitled to charge rent for any house at a figure higher than the standard rent.(2)If at any time after five years from the date on which a house is in continuous occupation of a tenant, the market price of the land and the estimated cost of construction of the house increase by more than twenty-five percent on the basis of the value of land cost of construction of the house on the date of preceding fixation of fair rent, then the landlord shall be entitled to have monthly rent increased by an amount not exceeding one-twelfth of the seven and half percent of the increase in the market price of land and cost of construction , on the date as may be prescribed subject to a maximum of a fifty percent of the preceding standard rent:Provided that subsequently after lapse of every five years of the revision of fair rent, if the market price of land and the estimated cost of construction of house increase by more than twenty-five percent on the basis of marker vale of land and the estimated cost of construction of house on the date of preceding revision of fair rent, then the landlord shall be entitled to have monthly rent increased by and half percent of the additional increase in the market value of land and the estimated cost of construction of house on the date of preceding revision of fair rent, from the date as may be prescribed subject to a maximum of fifty percent of the revised fair rent.(3)If at any time after the standard rent is fixed under the provisions of Act, any addition, improvement or alteration (not being repairs within the meaning of the provision of section 6) is effected at the landlord's expense which was not taken into landlord shall be entitled to have the monthly rent increased by an amount not exceeding one-twelfth of seven and half percent per annum of the cost of such addition, improvement or alteration with effect from the date on which the addition, improvement or alteration was completed.(4)If at any time after the standard rent is fixed under the provision of the Act, there is a variation of tax by way of Municipal assessment of the building and under Assam Urban Immovable Property Tax Act, 1969, (Assam Act XI of 1969) then the standard rent will be to be fixed taking the variation into account.
