Section 19(5)(a) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(5)(a) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(a)where the Rent Act is in force in the area in which the building is situated, the authority to whom applications may be made for fixing of rents of buildings situate in that area; and for the purpose of determining the rent under this section that authority may exercise all or any of he powers it has under the said Act and the provisions of the said Act including provisions relating to appeals shall apply accordingly:-

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State of Gujarat - Subsection

Section 19(5)(a) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973