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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Bombay Presidency - Subsection

Section 39(d) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(d)the lodger has done any act which is inconsistent with the purpose for which the accommodation is provided to him or which is likely to affect adversely and substantially the owners interest therein.