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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)generally :]
(i)[ to premises used for a public purpose of a charitable nature or 4 to any class of premises used for such purpose;] [This portion was substituted for the words 'to premises used for a public purpose of a charitable nature or to any particular premises or class of premises used for such purpose' by Bombay 61 of 1953, section 3.]
(ii)to premises held by a public trust for a religious or charitable purpose [***] [The words 'and let at a nominal or concessional rent; or' were deleted by Gujarat 57 of 1963, section 5 (D(c).]
(iii)to premises held by a public trust for a religious or charitable purpose and administered by [a local authority] [These words were substituted for the words 'a local authority' by Gujarat 57 of 1963, section 5 (l)(d).]; or
(iv)[ to premises vested by or under the Charitable Endowments Act, 1890, (VI of 1890) in the Treasurer of Charitable Endowments for India or for any State; or] [Sub-clause (iv) was inserted, ibid, section 5 (l)(e).]
(v)[ to premises constructed or purchased out of the Public Trusts Administration Fund established under Section 57 of the Bombay Public Trusts Act, 1950 (Bombay XXIX of 1950) and vesting in the Charity Commissioner; or] [Sub-clause (v) was inserted by Gujarat 18 of 1965, section 2.]