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[Cites 0, Cited by 0] [Section 1A(4)] [Section 1A] [Entire Act]

Bombay Presidency - Subsection

Section 1A(4)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)notwithstanding anything contained in section 15 such person shall be entitled to create a tenancy in respect of such building or a part thereof whether before or after the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959.]