Section 2(25A) in The Gujarat Provincial Municipal Corporations Act, 1949
(25A)[ "hotel" includes an eating house or any premises where the public or any section of the public are supplied for consumption meals, drinks or any eatables on payment of price;] [Clause (15A) was inserted by Gujarat 8 of 1968, Section 2(3) (w.e.f. 30-03-1968).]
