Section 13(1)(k) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 3] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(k) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(k)that the premises have not been used without reasonable cause for the purpose for which they were let for a continuous period of six months immediately preceding the date of the suit; or

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State of Gujarat - Subsection

Section 13(1)(k) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947