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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in The Assam Urban Areas Rent Control Act, 1972

(2)The Court shall on application made by either the landlord or the tenant issue notice on both the parties, and after making such enquiry as it thinks fit determine the monthly rent for the house in accordance with the provisions of Section 3 and the rent so determined shall be binding on both the parties.