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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2)(ii) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(ii)the manner in which rent recoverable according to any calendar other than the British Calendar before the coming into operation of this Act shall be calculated and charged in terms of the British Calendar under sub-section (2) of Section 27;