Section 6(1A) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1A)[ The State Government may, by notification in Official Gazette, direct that in any of the said areas this Part shall apply to premises let or given on licence for any other purposes.] [This sub-section was inserted by Bom. 36 of 1948, section 2(c).]
