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State of Gujarat - Section

Section 32 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

32. Appointment of Controller.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette, appoint any person to be a Controller for any area for the purposes of this Part.