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[Cites 0, Cited by 5] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(1)A landlord shall not use or permit to be used for a non-residential purpose any premises which on the date of the coming into operation of this Act were used for a residential purpose.