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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(9)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)in relation to premises situated in the Bombay area of the State of Gujarat [excluding the areas of the merged territories of the former State of Baroda] the first day of September, 1940;