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State of Gujarat - Section

Section 10C in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

10C. [ Increase in rent excepted. [Section 10-C was inserted by Bombay 61 of 1953, section 7.]

(1)A landlord shall also be entitled to make an increase in the rent of premises referred to in column 1 which were let on or before the first day of September, 1940, by an addition to the rent at the rates specified against them in column 2 below:-
1 2
(1) Residential premises the rent of which does not exceed Rs.20 per month. Not exceeding 5 per cent of the standard rent.
(2) Residential premises the rent of which exceeds Rs. 20 permonth but does not exceed Rs. 80 per month. Not exceeding 7 ½ per cent, of the standard rent.
(3) Residential premises the rent of which Rs. 80 per month Not exceeding 10 per cent, of the standard rent.
(4) Non-residential premises other those specified in items(5) and (6) below:-  
(a) the rentof which does not exceed Rs. 50 per month Not exceeding 7-½ per cent of the standard rent
(b) the rentof which exceeds Rs. 50 per month Not exceeding 12-½ per cent of the standard rent
(5) [ Premises interest in which is transferred under theproviso to[sub-section (1)] [This clause was substituted for the original by Bombay 46 of 1954, section 2.]of Section 15 on or after the date ofthe coming into force of the Bombay Rents, Hotel and LodgingHouse Rates Control (Second Amendment) Act, 1953, (Bombay LXI of1953) as incident to the sale of a business together with thestock-in-trade and goodwill thereof.] Not exceeding 25 per cent, of the standard rent.
(6) Premises used for the purposes of a cinema Not exceeding 50 per cent, of the standard rent.
(2)Any increase under sub-section (1) shall not be deemed to be an increase for the purposes of Section 7.
(3)Nothing contained in sub-sections (1) and (2) shall apply to premises to which this Part has been applied in the areas of the merged territories of the former State of Baroda to which this Part has been extended.Explanation. - For the purposes of sub-section (1), the expression "premises" shall have the same meaning as is assigned to it in sub-clause (b) of clause (8) of Section 5.]