Section 49(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)In particular, and without prejudice to the generality of the foregoing powers such rules may provide for-(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.](aai)[ the rules subject to which compensation may be determined by the Collector under sub-section (1) of Section 17-D] [Clause (aai) was inserted by Gujarat 30 of 1986, Section 16 (1).](aaai)[ the terms and conditions for providing accommodation to tenants under clause (b) of sub-section (1) of Section 17-D] [Clause (aaai) was inserted by Gujarat 26 of 2001, Section 6 (w.e.f. 30-3-2001).]:(i)the form and the manner in which a receipt is to be given under sub-section (1) of Section 26;(ii)the manner in which rent recoverable according to any calendar other than the British Calendar before the coming into operation of this Act shall be calculated and charged in terms of the British Calendar under sub-section (2) of Section 27;(iii)the procedure to be followed in trying or hearing suits, proceedings (including proceedings for execution of decrees and distress warrants), applications, appeals and execution of orders;(iv)the manner in which inquiries shall be made summarily under sub-section (2) of Section 41;(v)[ levy of court-fees in suits, appeals, proceedings and applications instituted before the State Government, Court, Controller or Collector.] [Clause (v) was substituted by Gujarat 30 of 1986, Section 16 (2).]
