Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Bombay Presidency - Subsection Section 17(i) in Bombay Government Premises (Eviction) Act, 1955 (i)the competent authority for Greater Bombay to be the Competent Authority for carrying out the purposes of the said Act within the Bombay and Bombay Suburban District, and
