Section 13A in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
13A. [ Permission to construct additional Structure. [Section 13-A was inserted by Gujarat 57 of 1963, section 13]
- Where the landlord proposes to make any improvement in, or construct any additional structure on, any building which (or part of which) has been let to a tenant, and the tenant refuses to allow the landlord to make the improvement or construct such additional structure, if the Court, on an application made to it in this behalf by the landlord, is satisfied that such work will not cause undue hardship to the tenant, the Court may permit the landlord to do such work, and may make such other order as it thinks fit in the circumstances of the case.] [This explanation was substituted for the original, by Gujarat 57 of 1963, section 12(2).]
