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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(8B) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(8B)"premises requisitioned or continued under requisition" means the premises requisitioned or continued under requisition under the Bombay Land Requisition Act, 1948:1.