Section 5(9) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(9)"prescribe" means prescribed by rules and prescribed shall be construed accordingly;[(9-A) "specified date" means- [Clause (9-A) was added by Gujarat 57 of 1963, section 7 (1).](a)in relation to premises situated in the Bombay area of the State of Gujarat [excluding the areas of the merged territories of the former State of Baroda] the first day of September, 1940;(b)in relation to premises situated in the Saurashfra area of the State of Gujarat, the first day of January, 1941;(c)in relation to premises situated in the Kutch area of the State of Gujarat, the tenth day of November, 1942.]
