Legal Document View

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
[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2)(ai) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(ai)[ the manner in which addition to the rent shall be made under sub-section (1) of Section 10-D;] [This clause was inserted by Bombay 61 of 1953, Section 20.]