Section 13(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)No decree for eviction shall be passed on the ground specified in clause (g) of subsection (1) if the Court is satisfied that, having regard to all the circumstances of the case including the question whether other reasonable accommodation is available for the landlord or the tenant greater hardship would be caused by passing the decree than by refusing to pass it.Where the Court is satisfied that no hardship would be caused either to the tenant or to the landlord by passing the decree in respect of a part of the premises, the Court shall pass the decree in respect of such part only.[Explanation. - For the purposes of clause (g) of sub-section (1)-(a)a person shall not be deemed to be a landlord unless he has acquired his interest in the premises at a date prior to the beginning of the tenancy or the first day of January, 1964, whichever is later, or if the interest has devolved on him by inheritance or succession, his predecessor in title had acquired the interest at a date prior to the beginning of t&e tenancy or the first day of January, 1964, whichever is later;(b)the expression "landlord" shall not include a rent-farmer or rent-collector.]
