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State of Gujarat - Section

Section 34 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

34. Revision of fair rates, [percentage of accommodation] [These words were inserted by Bombay 3 of 1949, Section 5.] and number of Lodgers.

- The Controller may, from time to time, revise the fair rates, [the percentage of accommodation] [These words were inserted by Bombay 3 of 1949, Section 5.] or the number of lodgers fixed under Section 33.