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 31A] [Entire Act] State of Gujarat - Subsection Section 31A(8) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (8)Where leave is granted to the tenant to contest the application, the competent authority shall commence the hearing of the application as early as practicable.
