Section 2(4) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(4)[The State] [These words were substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may, at any time by like notification direct that any or all the provisions of Part II or Part III or of both, as the case may be, shall cease to extend to such area and on such date as may be specified in the notification; and on that date the said provision shall cease to be in force in such area.
