Section 17 in Religious Institutions (Lease of Immovable Property) Rules, 1963
17. Fixation of fair rent to buildings belonging to the religious institutions.
- Fair rent to the site and buildings belonging to the religious institutions shall be revised periodically at least once in three years by a Committee constituted for each Deputy/Joint Commissioner's division by the Commissioner. If there is an Executive Officer appointed for the religious institution, he shall also be associated with the work of the Committee. If there is no Executive Officer appointed for the religious institution, the trustee or Chairman, Board of Trustees shall be associated with the work of the Committee. The fair rent shall be fixed in accordance with the market value of the land and the cost of building worked out as per the Code of Public Works Department.[Rule 6(1) was substituted by G. O. Ms. No. 1152, Revenue, dated 18th April 1964.]
