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[Cites 0, Cited by 1] [Section 5(11)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(11)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)any person remaining after the determination of the lease, in possession, with or without the assent of the landlord, of the premises leased to such person or his predecessor who has derived title [before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959] [This portion was substituted for the words 'before the coming into operation of this Act' by Bombay 49 of 1959, section 3 (1).]; (Bombay Ordinance No. Ill of 1959).