Section 3 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
3. Commencement and duration.
(1)This Act shall come into operation on such date as [the State] [These words were substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may, by notification in the Official Gazette, appoint in this behalf.[Provided that in the areas to which this Act is extended by the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963 (Gujarat LVII of 1963). This Act shall come into force on the date on which the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963 (Gujarat LVII of 1963) comes into force.] [This proviso was added by Gujarat 57 of 1963, section 4 (1)](2)It shall remain in force upto and inclusive of [31st day of March 2011] [These words, figures and letters were substituted for the words, figures and letters '31st day of March, 1991' by Gujarat 26 of 2001, section 2][*****] [The proviso to sub-section (2) was deleted by Bombay 58 of 1949, section 2 (2)](3)Section 7 of the Bombay General Clauses Act, 1904 (Bombay I of 1904) shall apply upon the expiry of this Act or upon this Act as any provision thereof ceasing to be in force in any area, as if it had then been repealed by a [Gujarat Act] [These words were substituted for the words 'Bombay Act' by Gujarat 57 of 1963, section 4 (2)],
