Section 12(3)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 14] [Section 12(3)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(b)In any other case, no decree for eviction shall be passed in any such suit if, on the first day of hearing of the suit or on or before such other date as the Court may fix, the tenant pays or tenders in Court the standard rent and permitted increases then due and [thereafter,-(i) continues to pay or tender in Court such rent and permitted increases till the suit is finally decided; and (ii) pat s costs of the suit] [[This portion was substituted for the portion beginning with the words 'and thereafter continues' and ending with the words 'also pays costs of the suit as directed by the Court' by Gujarat 7 of

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State of Gujarat - Subsection

Section 12(3)(b) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947