Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Gujarat - Subsection Section 18(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (3)The rent provisionally determined under sub-section (2) shall be communicated in the prescribed manner to the tenant and the owner.
