Section 4(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)This Act shall not apply to any premises belonging to the Government or a local authority or apply as against the Government to any tenancy or other like relationship created by grant from the Government in respect of premises taken on lease or requisition by the Government; but it shall apply in respect of premises let to the Government or a local authority.[(1-A) This Act shall not apply to,-(a)any premises constructed on or after the commencement of the Bombay Rents, Hotel and Lodging House Rents Control (Gujarat Second Amendment) Act, 2001 (Gujarat 27 of 2001) (Hereinafter referred to as "the amending Act");(b)any existing premises which is self-occupied by the owner or vacant on or after the commencement of the amending Act, and is let after such commencement;for a period of ten years from the date of the commencement of the amending Act.] [Section 1-A was inserted by Gujarat 27 of 2001, section 2, w.e.f. 5.9.2001.]Explanation. - For the purpose of this section "existing premises" means any premises which exists on the date of commencement of the amending Act.
