Section 6(20) in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
(20)between landlord and tenant : -In the following suits between landlord and tenant(a)for the delivery by a tenant of the counterpart of a lease,(b)to enhance the rent of a tenant having a right of occupancy,(c)for the deliver by a landlord of a lease,(d)for the recovery of immovable property from a tenant, including a tenant holding over after the determination of a tenancy,(e)to contest a notice of ejectment,(f)to recover the occupancy of immovable property from which a tenant has been illegally ejected by the landlord, and(g)for abatement of rent -according to the amount of the rent of the immovable property to which the suit refers, payable for the year next before the date of presenting the plaint.
