Section 4 in The Gujarat Rural Housing Board Act, 1972
4. Non-Applicability of Rent Act.
- The Rent Act-(a)notwithstanding anything contained therein shall not apply-(i)to any land or building belonging to or vesting in the Board under or for the purposes of this Act;(ii)as against the Board to any tenancies or other like relationship created by the Board in respect of such land or building;(b)shall apply to any land or building let to the Board.
