Section 6(3)(a) in Delhi and Ajmer Rent Control Act, 1952

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(a) in Delhi and Ajmer Rent Control Act, 1952

(a)the landlord may lawfully increase the rent payable by the tenant-

(i)in the case of any premises let for residential purposes, by an amount not exceeding twelve and one-half per cent. of the standard rent of the part sub-let;

(ii)in the case of any premises let for other purposes, by an amount not exceeding twenty- five per cent. of the standard rent of the part sub-let;

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Union of India - Subsection

Section 6(3)(a) in Delhi and Ajmer Rent Control Act, 1952