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

State of Gujarat - Subsection

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

(ii)[* * *] [The words 'where such suit or proceeding is instituted elsewhere' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] [where such suit or proceeding is instituted elsewhere] [These words were substituted for the words 'the amount upto' by Gujarat 19 of 1961, Section 19, Schedule, Item 2 (1) (c) B.] the amount upto which the Judge or Court specified in clause (b) is invested with jurisdiction of a Court of Small Causes, under any law for the time being in force;