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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(2)A tenant in occupation of the premises may, if the landlord has contravened the provisions of sub-section (1), make an application to the Court for a direction to restore such supply or service.