Section 2 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
2. Extent.
(1)Parts I and IV of this Act shall extend to [the whole of the State of Gujarat] [These words were substituted for the words 'the Bombay area of the State of Gujarat' by Gujarat 57 of 1963, section 2 (1)],(2)[Part II shall extend to the areas specified in Schedule I] [These words and figures were substituted for the words and figures 'Part I and III shall extend respectively to the area specified in Schedules II and II' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960] to this Act and shall continue to extend to any such area notwithstanding that the area ceases to be of the description therein specified.[(2-A) Part II shall extend also to those areas of the Saurashtra area of the State of Gujarat to which Part II of the Saurashtra Rent Control Act, 1951, (Saurashtra Act XXII of 1951), extended immediately before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963, (Gujarat LVII of 1963).(2-B) Parts II and III shall extend to those areas of the Kutch area of the State of Gujarat to which Parts II and III of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, as applied to the said Kutch area extended immediately before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Gujarat Extension and Amendment) Act, 1963, (Gujarat LVII of 1963)] [Sub-sections (2-A) and (2-B) were inserted by Gujarat 57 of 1963 section 2 (2)].(3)[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, extend to any other area any or all of the provisions of Part II or Part III or of both.(4)[The State] [These words were substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may, at any time by like notification direct that any or all the provisions of Part II or Part III or of both, as the case may be, shall cease to extend to such area and on such date as may be specified in the notification; and on that date the said provision shall cease to be in force in such area.
