Section 23(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)For the purpose of calculating the expenses of the repairs made under sub-section (2), the accounts together with the vouchers maintained by the tenants shall be conclusive evidence of such expenditure and shall be binding on the landlord.] [This Explanation was numbered as Explanation I by Bombay 42 of 1951, section 2 (1).]
