Section 17C in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
17C. [ Landlord to intimate to tenant date of completion and tenant's right to occupy tenement in new building. [Section 17-C was inserted by Bombay 53 of 1950, section 7.]
(1)On receipt of notice from the tenant under Section 17-B, the landlord shall, not less then three months before the date on which the erection of the new building is likely to be completed, intimate to the tenant the date on which the said erection shall be completed. On the said date the tenant shall be entitled to occupy the tenement.(2)(a)If the tenant fails to occupy the tenement within a period of one month from the date on which he is entitled to occupy it under sub-section (1) the tenant's right to occupy the said tenement under the said sub-section shall terminate and the landlord shall be entitled to recover from the tenant a sum equal to three times the amount of the monthly standard rent in respect of the tenement.(b)If the landlord fails, without reasonable excuse, to comply with the provisions of sub-section (1) or to place the tenant in occupation of the tenement he shall, without prejudice to his liability to place the tenant in vacant possession of the tenement, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine or with both.]
