Section 10AA(1)(c) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 10AA(1)] [Section 10AA] [Entire Act]

State of Gujarat - Subsection

Section 10AA(1)(c) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(c)if a notification has been issued under clause (3) of Section 10-A in respect of any area, a landlord shall entitled, after the appointed dated, to make an increase in the rent of any premises situated in such area on account of the payment by him of an increase in the rate or tax imposed or levied by any local authority for its own purpose on buildings, houses or lands after the date specified in such notification:

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State of Gujarat - Subsection

Section 10AA(1)(c) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947