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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Gujarat - Subsection

Section 13A(b) in The Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991

(b)the tenant shall have the right to occupy a tenement in the new building erected at the original site by the landlord, and the provisions of sections 17B and 17C shall, so far as may be, apply.