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[Cites 0, Cited by 0] [Section 13AA(1)] [Section 13AA] [Entire Act]

State of Gujarat - Subsection

Section 13AA(1)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)A specified landlord shall be entitled to recover from his tenant the possession of any premises owned by him or by any members of his family, on the ground that such premises are bona fide, required by him for occupation by himself or by any member of his family and on receipt of an application made by the specified landlord for the purpose of recovery of possession of the premises, the competent authority shall make an order of eviction on that ground if the specified landlord produces a certificate granted by the Authorised Officer to the effect that,-
(i)he is a member of the Armed Forces of the Union, or that he was such a member and has retired as such, and
(ii)he does not possess any other premises suitable for residence in the local area where the premises are situated;