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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)[ in the City of Ahmedabad, from a decree or order made by the Court of Small Causes, Ahmedabad, exercising jurisdiction under Section 28 to a Bench of two Judges of the said Court which shall not include the Judge who made such decree or order;] [Clause (a) was inserted by Gujarat 19 of 1961, Section 19, Schedule, Item 2 (1) (a).]