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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(4)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)Notwithstanding anything contained in Section 15 such person "shall be entitled to create a tenancy in respect of such building or a part thereof [whether before or after the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959], (Bombay Ordinance No. Ill of 1959.)]