Section 29A in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
29A. Saving of suits involving title.
- [Nothing contained in Section 28 or 29 shall be deemed to bar a party to a suit, proceeding or appeal mentioned therein in which a question of title to premises arises and is determined, from suing in a competent Court to establish his title to such premises.] [This section was inserted by Bombay 36 of 1948, Section 6.]
