Section 13(1)(h) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

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State of Gujarat - Subsection

Section 13(1)(h) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(h)that the premises are reasonably and bona fide required by the landlord for carrying out repairs which cannot be carried out without the premises being vacated; or

(hh)[ that the premises consist of not more than two floors and are reasonably and bona fide required by the landlord for the immediate purpose of demolishing them and such demolition is to be made for the purpose of erecting new building on the premises sought to be demolished] [Clause (hh) was inserted by Bombay 53 of 1950, section 6(1).]; or

(i)that where the premises are land, such land is reasonably and bona fide required by the landlord for the erection of a new [***] [The word 'residential' was deleted by Bombay 61 of 1953, section 9(1)(c).] building; or

(ii)[ that where the premises are land in the nature of garden or grounds appurtenant to a building or part of a building, such land is required by the landlord for the erection of a new residential building which a local authority has approved or permitted him to build thereon;] [These clause was inserted by Bombay 61 of 1953, section 9(1)(d).]

(hhh)[ that the premises are required for the immediate purpose of demolition ordered by any local authority or other competent authority] [This clause was inserted by Bombay 61 of 1953, section 9(1)(b).]; or

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State of Gujarat - Subsection

Section 13(1)(h) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947