UCO BANK Vs. KAMESH CHAND BHUTA & ORS.

JUDGEMENT

(1.) IN this miscellaneous Appeal the U. C. O. Bank is aggrieved against the determination of standard rent under the Madhya Pradesh Accommodation Control Act. 1961 (here -in -after referred to as the Act. An accommodation which was initially let out to it for a sum of Rs. 250/ - would now be available to it for Rs. 1800/ -. This is because Rs. 1800/ - is the standard rent fixed for the building in question.

(2.) THE relevant provision which deal with the assessment of standard rent are contained in section 7, 8. 9. and 10 of' the Act. These provisions read as under : -

(3.) NOTICE of increase of rent. -