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[Cites 0, Cited by 0] [Section 11B] [Entire Act]

State of Gujarat - Subsection

Section 11B(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)the tenant shall have the right to occupy a tenement in the new building erected at the original site of by the landlord; and the provisions of Sections 17-B and 17-C shall, so far as may be, apply.]