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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2)(aaai) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(aaai)[ the terms and conditions for providing accommodation to tenants under clause (b) of sub-section (1) of Section 17-D] [Clause (aaai) was inserted by Gujarat 26 of 2001, Section 6 (w.e.f. 30-3-2001).]: