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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(2)The Controller may fix a fair rate separately for-
(i)lodging with reference to the nature of the accommodation and the number of lodgers to be accommodated;
(ii)board, partial or full;
(iii)other service.