Section 13(3)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(3)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)that the work of demolishing the premises shall be commenced by him not later than one month, and shall be completed not later than three months, from the date he recovers possession of the entire premises; and

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State of Gujarat - Subsection

Section 13(3)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947