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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1)(i) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(i)[ where such suit or proceeding is instituted in the City of Ahmedabad, two thousand rupees; and] [Sub-clause (i) was inserted by Gujarat 19 of 1961, Section 18, Schedule, Item 2 (1) (c) A.]