Section 10A(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)the [State] [This word was substituted for the word ` Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification published in the Official Gazette direct that in any area other than [* * *] [The words 'the City of Bombay or' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] those specified in Schedule III, a landlord shall not be entitled to make any increase in rent in respect of any premises situate in such area on account of the payment by him of an increase in the rate or tax imposed or levied by any local authority for its own purpose on buildings, houses or lands after such date, as may be specified in the notification;]
