Section 27(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe the manner in which rent recoverable according to any othdr calendar before the coming into operation of this Act shall be calculated and charged in terms of the British Calendar.
