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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(1)Where any building in a slum area is let to a tenant after the execution of any work of improvement or after it has been re-erected the rent of the building shall be determined in accordance with the provisions of this section.