Section 14(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Where the interest of a licensor, who is a tenant of any premises is determined for any reason, the licensee, who by section 15A is deemed to be a tenant shall, subject to the provisions of this Act, be deemed to become the tenant of the landlord on the terms and conditions of the agreement consistent with the provisions of this Act.
