Section 15A in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
15A. [ Landlord's permission necessary for giving on licence. [Section 15-A was inserted, by Gujarat 57 of 1963, section 15.]
- Notwithstanding anything contained in any law, it shall not be lawful after the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963 (Guj LVII of 1963) for any tenant to give premises or any part thereof on licence for monetary consideration without the previous permission of the landlord.]
