Section 10 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
10. Increase in rent on account of payment of rates etc. excepted.
- Where a landlord is required to pay to a local authority in respect of any premises any rate, cess or tax imposed or levied for the purposes of such authority he shall be entitled to make an increase in the rent of the premises by an amount not exceeding the [increase paid by him by way of such rate, cess or tax] [These words were substituted for the words 'in such rate, cess or tax' by Bombay 36 of 1948, section 3 (a).] over the amount paid in the period of assessment which included the date of the coming into operation of this Act [or the date on which the premises were first let, whichever is later] [These words were inserted, Bombay 36 of 1948, section 3 (b).] and such increase in rent shall not be deemed to be an increase for the purposes of Section 7.
