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[Cites 0, Cited by 5] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(l) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(l)that the tenant after the coming into operation of this Act has built,acquired vacant possession of or been allotted a suitable residence.