Section 39(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(b)the accommodation is reasonably and bona fide required by the owner of the hotel or lodging house, as the case may be, either for his own occupation or for the occupation of any person for whose benefit the accommodation is held, or for any other cause which may be deemed satisfactory by the Controller; [***] [The word 'or' was deleted by Bombay 58 of 1949, Section 6 (1).](bb)[ the lodger is habitually irregular in making payment of the charges for board, lodging or other service provided in the hotel or lodging house;] [This clause was inserted by Bombay 61 of 1953, Section 18.]
