Section 15(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)[ The bar against sub-letting, assigning or transferring premises contained in subsection (1) shall be deemed not to have had any effect before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959, (Bombay Ordinance No. III of 1959.) in any area in which this Act was in operation before such commencement; and accordingly, notwithstanding anything contained in any contract or in the judgement, decree or order of a Court any sub-lease, assignment or transfer in favour of such persons as have entered into possession despite the bar as sub-lessees, assignees or transferees; and have continued in possession at the commencement of the said Ordinance, shall be deemed to be valid and effectual.] [Sub-section (2) was substituted for the original by Gujarat 57 of 1963, section 14.]
