Section 2 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Code" means the Code of Civil Procedure, 1908;(aa)"Form" means a Form appended to these Rules.2 (Applicable to Maharashtra only).(b)"miscellaneous application" means an application for fixing the standard rent, except where the said relief is claimed in a pending suit an proceeding, an application for determining the permitted increases, an application by a tenant for reinstatement, an application for a direction for the restoration of any essential supply or service or an application by a member of the tenant's family under sub-clause (c) of clause (11) of section 5;(c)words and expressions not defined in these rules shall have the same meanings as are assigned to them in the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947.
