Section 10C(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)Nothing contained in sub-sections (1) and (2) shall apply to premises to which this Part has been applied in the areas of the merged territories of the former State of Baroda to which this Part has been extended.Explanation. - For the purposes of sub-section (1), the expression "premises" shall have the same meaning as is assigned to it in sub-clause (b) of clause (8) of Section 5.]
