Section 1A(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)The State Government may direct that all or any of the provisions of this Act shall not be subject to such conditions and terms as it may specify, apply generally,(i)to premises used for a public purpose of a charitable nature or to any class of premises used for such purpose;(ii)to premises held by a public trust for a religious or charitable purpose and 4(let or given on licence, at a nominal or concessional rent or licence fee or charge]; or(iii)to premises held by a public trust for a religious or charitable purpose and administered by a local authority.
