Section 4A in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
4A. [ Power of State Government to issue orders in respect of premises belonging to local authority. [Section 4-A was inserted by Bombay 61 of 1953, section 4.]
- [(1)] [Sub-section (4) was added by Bombay 4 of 1953, section 3.] Notwithstanding anything contained in this Act, the State Government may from time to time by a general or special order direct that exemption granted to a local authority under sub-section (1) of Section 4 shall be subject to such conditions and terms as it may specify either generally or for special reasons in any particular case and such conditions and terms shall be applicable to the premises belonging to the local authority with effect from such date, either before or after the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Second Amendment) Act, 1953, (Bombay LXI 1953) as the State Government may in its discretion determine;][Provided that after the commencement of the Bombay Rents, Hotel and hedging House Rates Control (Gujarat Extension and Amendment) Act, 1963, (Gujarat LVII of 1963) no such order shall be made so as to have retrospective effect.] [This proviso was added by Gujarat 57 of 1963, section 6(1).](2)[ If a local authority fails to comply with, or contravenes, any of the conditions or terms specified under sub-section (1) in respect of any premises belonging to that authority, the State Government may, by order, direct that the exemption of the premises of the local authority under sub-section (1) of Section 4 shall cease to have effect from such date as may be specified in the order, and thereupon the relevant provisions of this Act shall apply thereto as they apply to other premises:Provided that, no such order shall be made, until the local authority has been given a reasonable opportunity of showing cause against the order to be made, against it.] [Sub-section (2) was inserted, ibid, section 6 (2).]
