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[Cites 0, Cited by 0] [Section 20B(2)] [Section 20B] [Entire Act]

NCT Delhi - Subsection

Section 20B(2)(a) in The Slum Areas (Improvement And Clearance) Act, 1956

(a)if there is a general law relating to the control of rents in force in the area in which the building is situated and applicable to that- building, the rent determined in accordance with the provisions of that law;