Section 13(1)(j) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

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State of Gujarat - Subsection

Section 13(1)(j) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(j)that the rent charged by the tenant for the premises or any part thereof which are sub-let [before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959] [This portion was substituted for the words 1before the coming into operation of this Act' by Bombay 49 of 1959, section 5(2).] (Bombay Ordinance No. III of 1959) is in excess of the standard rent and permitted increases in respect of such premises or part or that the tenant has received any fine, premium, other like sum or consideration in respect of such premises or part: or

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State of Gujarat - Subsection

Section 13(1)(j) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947