Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Gujarat - Subsection Section 5(12) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (12)[ "tenement" means a room or group of rooms rented or offered for rent as a unit.] [Clause (12) was added by Bombay 53 of 1950, section 3.]
