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 4(1)] [Section 4] [Entire Act] State of Gujarat - Subsection Section 4(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (b)any existing premises which is self-occupied by the owner or vacant on or after the commencement of the amending Act, and is let after such commencement;