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[Cites 0, Cited by 0] [Section 31A(5)] [Section 31A] [Entire Act]

State of Gujarat - Subsection

Section 31A(5)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)The competent authority shall, in addition to, and simul-taneously with, the issue of summons for service on the tenant, also direct the summons to be served by registered post (acknowledgement due), addressed to the tenant or his agent empowered to accept the service at the place where the tenant or his agent actually and voluntarily resides or carries on business or personally works for gain and may, if the circumstances of the case so require, also direct the publication of the summons in a news paper circulating in the locality in which the tenant is last known to have resided or carried on business or personally worked for gain.