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[Cites 0, Cited by 0] [Section 11B] [Entire Act]

State of Gujarat - Subsection

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

(a)the landlord shall erect the new building at the original site, subject to the provisions of any rules, bye-laws or regulations, made by local authority, not later than twelve months from the date on which material part of premises of the building is wholly destroyed or rendered substantially and permanently unfit: