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 19(2)] [Section 19] [Entire Act] State of Gujarat - Subsection Section 19(2)(b) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (b)if the said Act is not in force in such area, such rent as may be agreed to between the owner and the tenant.