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

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State of Gujarat - Subsection

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

(f)that the premises were let to the tenant for use as a residence by reason of his being in the service or employment of the landlord, and that the tenant has ceased, whether before or after the coming into operation of this Act, to be in such service or employment; or

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State of Gujarat - Subsection

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