Section 9(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)A landlord shall be entitled to make such increase in the rent of the premises as may be reasonable for an improvement or structural alterations of the premises which has been made with the consent of the tenant given in writing.Explanation.- In this sub-section improvements and alterations do not include the repairs which the landlord is bound to make under sub-section (1) of section 23.
