Section 13(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 5] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)[that, save as otherwise provided in Section 23-A] [These words, figures and letter was substituted for the words 'that the tenant' by Gujarat 57 of 1963, section 12(1)(a).], the tenant has, without the landlord's consent given in writing, erected on the premises any permanent structure; or

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State of Gujarat - Subsection

Section 13(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947