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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2)(aai) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(aai)[ the rules subject to which compensation may be determined by the Collector under sub-section (1) of Section 17-D] [Clause (aai) was inserted by Gujarat 30 of 1986, Section 16 (1).]