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Citedby 1 docs
E.Ananthakrishnan vs / on 8 April, 2009

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[Section 7(2)] [Section 7] [Complete Act]
Central Government Act
Section 7(2)(d) in The Delhi Rent Act, 1995
(d) the market price of the land shall be the price for which the land was bought as determined from the deed of sale registered under the Registration Act, 1908 , (16 of 1908 .) if construction commenced in the year of registration or the land rates notified by a local authority for the year in which construction was commenced, whichever Is higher;