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Gujarat HC: Judicial Fixation of Standard Rent Inapplicable to New Construction After 2001 Amendment - (05 Mar 2026)

TENANCY

Gujarat HC held that tenants cannot seek fixation of standard rent under Section 11(3) of the Bombay Rents, Hotel and Lodging House Rates Control Act for premises constructed after the 2001 amendment, and accordingly dismissed a batch of appeals filed by tenants of Jetpur Swaminarayan Trust.

Tags : RENT   TENANTS   NEW CONSTRUCTION  

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