Section 10A in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
10A. [ Increase in rent on account of payment of increased rate, etc. after 31st March, 1949 and permitted in certain areas. [This section was inserted by Bombay 3 of 1949, section 2.]
- Notwithstanding anything contained in Section 10,-(1)[if any area specified in Schedule III to this Act a rate or tax on buildings, houses or lands or a rate or tax in the form of such rate or tax on buildings, houses or lands levied under the Bombay Municipal Boroughs Act, 1925, (Bombay XVI11 of 1925), or the Bombay District Municipal Act, 1901 (Bombay III of 1901) or the Cantonments Act, 1924, (II of 1924), or the Bombay Village Panchayats Act, 1933, (Bombay VI of 1933), as the case may be, is increased after the 31st day of March, 1949 a landlord shall not, in respect of any premises situated [* * *] in any of the areas specified in the said Schedule [* * *] [The words 'in the City of Bombay or' were omitted Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and let on or before the said date, be entitled to make any further increase in the rent of the said premises on account of the payment by him of such increase in the rate of tax;(2)[ * * *] [Clause (2) was omitted; Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](3)the [State] [This word was substituted for the word ` Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification published in the Official Gazette direct that in any area other than [* * *] [The words 'the City of Bombay or' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] those specified in Schedule III, a landlord shall not be entitled to make any increase in rent in respect of any premises situate in such area on account of the payment by him of an increase in the rate or tax imposed or levied by any local authority for its own purpose on buildings, houses or lands after such date, as may be specified in the notification;](4)[ if the general tax levied under Section 129 of the Bombay Provincial Municipal Corporations Act, 1949, (Bombay LIX of 1949), in respect of any premises in any city exceeds the amount paid by any landlord to any local authority on account of a rate or tax on buildings, houses or lands in respect of such premises for the assessment period which included the 31st March, 1949, there .shall be deemed to be an increase in such rate or tax for the purpose of this section.] [This clause was added by Bombay 59 of 1949, section 491, Appendix III.]
