Section 10D(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Before making any increase under sub-section (1), the landlord shall obtain a certificate from the local authority that he was required by it to make or to provide such repairs, additions, alterations, improvements or amenities and has completed them in conformity with its requirement or shall obtain the consent in the writing of the tenant or of majority of tenants occupying the premises in the building.
