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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(c) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(c)[ the lodger has failed to vacate the accommodation on the termination of the period of the agreement in respect thereof: [This clause was added by Bombay 3 of 1949, Section 8.]