Section 10D(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Subject to the provisions of sub-sections (2) and (5) and notwithstanding anything contained in Section 9, a landlord shall further be entitled to make an increase in the rent of premises by an addition to the rent in the manner prescribed, of an amount not exceeding five per cent, per annum of expenses incurred on account of special or heavy repairs or special additional to premises or special alterations made therein or additional amenities provided for the premises or on account improvements or structural alterations made under Section 9:Provided that the increases permitted by this sub-section shall not, in respect of improvements or structural alterations, be in addition to the increase already made under Section 9 and shall after the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Second Amendment) Act, 1953, (Bombay LXI of 1953) be in substitution of the reasonable increase permitted under that section, notwithstanding anything contained therein.
