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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(2)(b) in The Delhi Rent Act, 1995

(b)in case any fixtures and fittings referred to in clause (a) are in common use by more than one occupant in a building, such proportion of cost of the fixtures and fittings shall be included in the cost of construction of the premises as bears the proportion to the plinth area of such premises to the plinth area of that building;