Section 31A(13) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(13)In respect of an application for eviction on the ground specified in Section 13-AA made to the competent authority the provisions of Section 17 shall apply as if for subsections (1) and (2) the following sub-sections had been substituted, namely,-"(1) Where an order for eviction has been made by the competent authority under Section 13-AA and the, premises are not occupied or the premises are re-let within one year from the date the specified landlord or the successor-in-interest recovers possession, to any person other than the original tenant, the competent authority may on the application of the original tenant made within 13 months of such date order the specified landlord or the successor-in-interest to place the original tenant in occupation of the premises on the original terms and conditions, and on such order being made the specified landlord or the successor-in-interest or any person who may be in occupation of the premises shall give vacant possession to the original tenant.
