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[Cites 0, Cited by 0] [Section 17B] [Entire Act]

State of Gujarat - Subsection

Section 17B(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)that his occupation of the tenement shall, save as provided in condition (a) above, be on the same terms and conditions as the terms and conditions on which he occupied the premises immediately before the eviction.]