Section 19(3)(b) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

(b)if the building has been re-erected, an annual rent of a sum equivalent to four per cent, of the aggregate of the following amounts namely:-

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