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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(3)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)that the new building to be erected by him shall [subject to the provisions of any rule, bye-laws or regulations, made by a local authority,] [These words were inserted by Bombay 61 of 1953, section 9(3)(i).] contain not less than [two] [This word was substituted for the word 'three' Bombay 61 of 1953, section 9(3)(ii).] times the number of residential tenements, and not less than [two] [This word was substituted for the word 'three' Bombay 61 of 1953, section 9(3)(ii).] times the floor area, contained in the premises sought to be demolished;