Section 13(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)No decree for eviction shall be passed on the ground specified in clause (g) of sub-section (1) if the Court is satisfied that, having regard to all the circumstances of the case including the question whether other reasonable accommodation is available for the landlord or the tenant, greater hardship would be caused by passing the decree than by refusing to pass it.Where the Court is satisfied that no hardship would be caused either to the tenant or to the landlord by passing the decree in respect of a part of the premises, the Court shall pass the decree in respect of such part only.Explanation.- For the purposes of clause (g) of sub-section (1),(a)[* * *] [Clause (a) was deleted by Bom. 61 of 1953, section 9(2).](b)the expression "landlord" shall not include a rent-farmer or rent-collector or estate-manager;[* * * * *] [The proviso was deleted, by Bom. 61 of 1953.]
