Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20B(2)] [Section 20B] [Entire Act] Union of India - Subsection Section 20B(2)(b) in The Slum Areas (Improvement And Clearance) Act, 1956 (b)if there is no such law in force in such area, such rent as may be agreed upon between the owner and the tenant.