Section 5(8)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 4] [Section 5(8)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(8)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)any building or part of a [building let or given on licence separately] [These words were substituted for ] (other than a farm building) including

(i)the garden, grounds, garages and out-houses, if any, appurtenant to such building or part of a building,

(ii)any furniture supplied by the landlord for use in such building or part of a building.

(iii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof.but does not include a room or other accommodation in a hotel or lodging house:

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Bombay Presidency - Subsection

Section 5(8)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947