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

[Cites 0, Cited by 2] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

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

(d)that the tenant has given notice to quit and in consequence of that notice the landlord has contracted to seller let the premises or has taken any other steps, as a result of which he would, in the opinion of the Court, be seriously prejudiced if he could not obtain possession of the premises; or

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State of Gujarat - Subsection

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