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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Gujarat - Subsection

Section 11A(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)the landlord shall erect the new building at the original site, subject to the provisions of any rules, by-laws or regulations, made by an local authority, not later than fifteen months from the commencement of this Act; and