Section 139(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 139(1)] [Section 139] [Entire Act]

(b)if the premises are not so held,-

(i)from the lessor if the premises are let;

(ii)from the superior lessor if the premises are sub-let;

(iii)from the person in whom the right to let the premises vests if they are unlet.

Legal Document View