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[Cites 0, Cited by 0] [Section 5(11)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(11)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)such sub-tenants and other persons as have derived title under a tenant [before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959] [This portion was substituted for the words 'before the coming into operation of this Act' by Bombay 49 of 1959, section 3 (1).]; (Bombay Ordinance No. Ill of 1959);
(aa)[ any person to whom interest in premises has been transferred under the proviso to [sub-section (1) of Section 15] [This sub-clause was inserted by Bombay 61 of 1953, section 5 (2).];