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[Cites 0, Cited by 0] [Section 17C(2)] [Section 17C] [Entire Act]

State of Gujarat - Subsection

Section 17C(2)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)If the tenant fails to occupy the tenement within a period of one month from the date on which he is entitled to occupy it under sub-section (1) the tenant's right to occupy the said tenement under the said sub-section shall terminate and the landlord shall be entitled to recover from the tenant a sum equal to three times the amount of the monthly standard rent in respect of the tenement.