Section 8(1)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(1)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(c)In determining the fair rent of any other building under section 5 or 6, the Controller shall have due regard to the prevailing rates of rent in the locality for the same or similar accommodation in similar circumstances at any time during the twelve months preceding the first day of November, 1941, and to the increased cost of repairs, and in the case of a building which has been constructed after that date, also to any general increase in the cost of site and building construction:

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State of Jharkhand - Subsection

Section 8(1)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947