Section 11(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)In any of the following cases the Court may, upon an application made to it for that purpose, or in any suit or proceeding, fix the standard rent at such amount, as, having regard to the provisions of this Act and the circumstances of the case, the Court deems just-(a)where any premises are first let after the [specified date] [These words were substituted for the words and figures 'first day of September, 1940', Gujarat 57 of 1963, section 11(1).] and the rent at which, they are so let is in the opinion of the Court excess; or(b)where the Court is satisfied that there is no sufficient evidence to ascertain the rent at which the premises were let in any one of the cases mentioned in sub-clauses (i) to (iii) of clause (b) of the sub-section (10) of Section 5; or(c)where by reason of the premises having been let at one time as a whole or in parts and at another time in parts or as a whole, or for any other reasons, any difficulty arises in giving effect to this part; or(d)where any premises have been or are let rent-free or a at nominal rent or for some consideration in addition to rent; or(e)where there is any dispute between the landlord and the tenant regarding the amount of standard rent.
