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

State of Gujarat - Subsection

Section 13(2)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)a person shall not be deemed to be a landlord unless he has acquired his interest in the premises at a date prior to the beginning of the tenancy or the first day of January, 1964, whichever is later, or if the interest has devolved on him by inheritance or succession, his predecessor in title had acquired the interest at a date prior to the beginning of t&e tenancy or the first day of January, 1964, whichever is later;