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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(2)"hotel or lodging house" means a building or a part of a building where lodging with or without board or other service is [by way of business] [These words were inserted by Bombay 61 of 1953, section 5 (1).] provided for a monetary consideration;