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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3)(iv) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(iv)that the amount of the loan shall be charge on the entire building and the entire interest of the landlord in the land on which such building is erected: