Section 1A(4)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

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Bombay Presidency - Subsection

Section 1A(4)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)The expression "premises belonging to the Government or a local authority" in sub-section (1) shall, notwithstanding anything contained in the said sub-section or in any judgement, decree or order of a court, not include a building erected on any land held by any person from the Government or a local authority under an agreement, lease, licence or other grant, although having regard to the provisions of such agreement, cause, licence or grant the building so erected may belong or continue to belong to the Government or the local authority, as the case may be; and

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Bombay Presidency - Subsection

Section 1A(4)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947