Section 11A in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
11A. [ Right of tenant in view building in disturbed areas. [Section 11-A was inserted by Gujarat 12 of 1991, section 13.]
- Where by reason of any riot or violence of a mob any material part of the premises in a disturbed area is wholly destroyed or rendered substantially and permanently unfit for the purpose for which it was let,-(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; andProvided that the State Government may for sufficient reasons extend the said period of nine months to such further period not exceeding twelve months as it thinks fit.(b)the tenant shall have the right to occupy a tenement in the new building erected at the original site by the landlord ;andthe provisions of Sections 17-B and 17-C shall, so far as may be, apply.Explanation. - In this section and in sub-section (1-A) of Section 12, the expression "disturbed area" shall have the same meaning as assigned to it in the Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1986, (Gujarat 30 of 1986).]
