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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Gujarat - Subsection

Section 31A(14) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(14)Save as otherwise provided in this section, the procedure for the disposal of an application for eviction on the ground specified in Section 13-AA shall be the same as the procedure laid down for the disposal of application by the Court.]