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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)that the erection of the building shall be completed within a period of two years from the date of the execution of the agreement or if the agreements executed are more than one, from the date of the execution of the first of such agreements: