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[Cites 0, Cited by 0] [Section 13AA(3)] [Section 13AA] [Entire Act]

State of Gujarat - Subsection

Section 13AA(3)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)Where the competent authority is satisfied that no hardship would be caused either to the tenant or to the specified landlord or, as the case may be, the successor-in-interest by making the order in respect of a part of the premises, the competent authority shall make the order in respect of such part only.