Section 10A(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)[if any area specified in Schedule III to this Act a rate or tax on buildings, houses or lands or a rate or tax in the form of such rate or tax on buildings, houses or lands levied under the Bombay Municipal Boroughs Act, 1925, (Bombay XVI11 of 1925), or the Bombay District Municipal Act, 1901 (Bombay III of 1901) or the Cantonments Act, 1924, (II of 1924), or the Bombay Village Panchayats Act, 1933, (Bombay VI of 1933), as the case may be, is increased after the 31st day of March, 1949 a landlord shall not, in respect of any premises situated [* * *] in any of the areas specified in the said Schedule [* * *] [The words 'in the City of Bombay or' were omitted Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and let on or before the said date, be entitled to make any further increase in the rent of the said premises on account of the payment by him of such increase in the rate of tax;
