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[Cites 0, Cited by 0] [Section 20B(3)] [Section 20B] [Entire Act]

NCT Delhi - Subsection

Section 20B(3)(i) in The Slum Areas (Improvement And Clearance) Act, 1956

(i)the annual rent the tenant was paying immediately before he vacated the building for the purpose of execution of the work of improvement;