Section 7 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
7. Rent in excess of standard rent illegal.
- Except where the rent is liable to periodical increment by virtue of an agreement entered into before the [specified date] [These words were substituted for the words and figures 'first day of September 1940' by Gujarat 57 of 1963, section 9.] it shall not be lawful to claim or receive on account of rent for any premises any increase above the standard rent unless the landlord was, before the coming into operation of this Act, entitled to recover such increase under the provisions of the Bombay Rent Restriction Act, 1939, (Bombay XVI of 1939) or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944, (Bombay VII of 1944), or is entitled to recover such increase under the provisions of this Act.
