Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Gujarat - Subsection Section 5(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (1)"fair rate" means the rate fixed under Section 33 and includes the rate as revised under Section 34;
