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[Cites 0, Cited by 0] [Section 10AA(1)] [Section 10AA] [Entire Act]

State of Gujarat - Subsection

Section 10AA(1)(i) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(i)the difference between the amount of the increase paid by the landlord by way of rate or tax and the amount, if any, by which the Urban Immovable Property Tax is reduced after the 31st days of March, 1949; or