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

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State of Gujarat - Subsection

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

(c)that the tenant or any person residing with the tenant has been guilty of conduct which is a nuisance or annoyance to the adjoining or neighbouring occupiers, or has been convicted of using the premises or allowing the premises to be used for immoral or illegal purposes; or

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State of Gujarat - Subsection

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