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[Cites 0, Cited by 0] [Section 2(1A)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1A)(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)in relation to any period prior to 1st April, 1970, the annual rent for which any building or land or premises, exclusive of furniture or machinery contained or situate therein or thereon, might, if the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947), were not in force, reasonably be expected to let from year to year with reference to its use;