Section 11(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

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State of Gujarat - Subsection

Section 11(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)where the Court is satisfied that there is no sufficient evidence to ascertain the rent at which the premises were let in any one of the cases mentioned in sub-clauses (i) to (iii) of clause (b) of the sub-section (10) of Section 5; or

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State of Gujarat - Subsection

Section 11(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947