Section 4A(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(2)[ If a local authority fails to comply with, or contravenes, any of the conditions or terms specified under sub-section (1) in respect of any premises belonging to that authority, the State Government may, by order, direct that the exemption of the premises of the local authority under sub-section (1) of Section 4 shall cease to have effect from such date as may be specified in the order, and thereupon the relevant provisions of this Act shall apply thereto as they apply to other premises:Provided that, no such order shall be made, until the local authority has been given a reasonable opportunity of showing cause against the order to be made, against it.] [Sub-section (2) was inserted, ibid, section 6 (2).]
