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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(d) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(d)[ the lodger has done any act which is inconsistent with the purpose for which the accommodation is provided to him or which is likely to affect adversely and substantially the owner's interest therein.] [Clause (d) was added, ibid, Section 6 (3).]