Section 13(1)(e) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 6] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1)(e) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(e)that the tenant has, since the coming into operation of this Act lawfully [sub-let] [These words were substituted for the word 'sub-let' by Bombay 49 of 1959, section 5(1).] the whole or part of the premises or assigned or transferred in any other manner his interest therein; or

(ee)[ that the tenant has, after the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963, (Gujarat LVII of 1963) given the whole or any part of the premises on licence for monetary consideration to any person, without the previous permission of the landlord] [Clause (ee) was inserted by Gujarat 57 of 1963, section 12(1)(b).]; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 13(1)(e) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947