Section 10CC(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Any increase under sub-section (1) shall not be deemed to be an increase for the purposes of Section 7.]Explanation. - For the purposes of this section, the expression "premises" shall have the same meaning as is assigned to it in sub-clause (b) of clause (8) of Section 5.]
