Section 4(2)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

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State of Gujarat - Subsection

Section 4(2)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)[ for special reasons to be recorded to any particular premises of the nature referred to in sub-clauses (i), (ii) or (iii) of clause (a).] [Clause (b) was inserted by Gujarat 57 of 1963, section (l)(f).]

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State of Gujarat - Subsection

Section 4(2)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947