(2)The amount referred to in sub-section (1) and to be recovered from a tenant referred to therein, shall bear the same proportion as the rent payable by him in respect of the premises in his occupation bears to the total amount of rent recoverable for the whole premises if let, and the same shall be recoverable from the tenant in not less than four equal instalments.[***] [Sub-section (3) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]II. Dispersal of Gangs and Removal of Persons Convicted of certain offences.
