Section 6(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)In areas to which this part is extended under sub-section (3) of Section 2, it shall apply to premises let for such of the purposes referred to [in sub-section (1) or notified under sub-section (1 -A)] [These words were substituted for the words, brackets and figure 'in or notified under sub-section (1)', Adaptation of Laws Order, 1950. section 2 (d).] or let for such standard rent as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, specify.
