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[Cites 0, Cited by 0] [Section 10AA(1)] [Section 10AA] [Entire Act]

State of Gujarat - Subsection

Section 10AA(1)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)a landlord shall be entitled, after appointed date, to make an increase in the rent of any premises situated in any of the said areas and let after the 31st day of March, 1949, on account of the payment by him of any increase in such rate or tax;