Section 6 in Punjab Urban Rent Restriction Act, 1941
6. Increase of rent on account of improvements excepted.
- Where the landlord has since the first day of January, 1939, incurred, or during the continuance of this Act incurs expenditure on any improvement or structural alterations of any premises (not including expenditure on decoration or ordinary repairs) an increase of rent at a rate not exceeding six per centum per annum on the amount so expended shall not be deemed to be an increase for the purpose of Section 5.
