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[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(10)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)where the standard rent is fixed by the Court and the Controller respectively under the Bombay Rent Restriction Act, 1939, (Bombay XVI of 1939) or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944, (Bombay VII of 1944), such standard rent; or