Section 23A(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)On such permission being given, notwithstanding any thing contained in any contract or in any other law for the time being in force, the owner shall be deemed to have given the requisite consent under sub-section (2) of Section 12 of the Indian Electricity Act, 1910 (IX of 1910) and the licensee shall not be liable to the owner for trespass for steps taken for supply of electricity according to the said permission.] [Section 23-A was inserted by section 19.]
