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[Cites 0, Cited by 0] [Section 10AA(1)] [Section 10AA] [Entire Act]

State of Gujarat - Subsection

Section 10AA(1)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)if in [the City of Ahmedabad] the general tax levied under Section 129 of the Bombay Provincial Municipal Corporation Act, 1949, (Bombay LIX of 1949), or in any other area to which clause (1) of Section 10-A applies, a rate or tax on buildings, houses or lands or a rate or tax in the form of such rate or tax on buildings: houses or lands levied under any of the enactments referred to in the said clause (1) in increased after the 31st day of March, 1949, a landlord in respect of any premises situated in any of the said areas and let on or before the said date, shall be entitled, after the commencement of the Bombay Rents, Hotel and Lodging Houses Rates Control (Second Amendment) Act, 1953 (Bombay LXI of 1953) (hereinafter in this section referred to as the "the appointed date"), to make an increase in the rent of the said premises on account of the payment by him of such increase in the rate or tax;