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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3)(i) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(i)that the landlord is to let to such person the whole or part of the building when completed for the use of such person or any member of his family;