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[Cites 0, Cited by 8] [Section 5(11)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(11)(c) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(c)[ (i) in relation to premises let for residence, any member of the tenant's family residing with the tenant at the time of, or within three months immediately preceding, the death of the tenant as may be decided in default of agreement by the Court, and [Sub-clause (c) was substituted by Gujarat 18 of 1965, section 3 (2).]
(ii)in relation to premises let for business, trade or storage, any member of the tenant's family carrying on business, trade or storage with the tenant in the said premises at the time of the death of the tenant as may continue, after his death, to carry on the business, trade or storage as the case may be, in the said premises and as may be decided in default of agreement by the Court];