Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31A] [Entire Act] State of Gujarat - Subsection Section 31A(4) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (4)The competent authority shall issue summons, in relation to every application referred to in sub-section (3), in the form specified in Schedule IV.
