Section 11 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
11. Procedure in application for fixing standard rents, etc.
- In miscellaneous applications the Court of Civil Judge (Junior Division or Senior Division) shall follow, as far as may be, and with the necessary modifications, the procedure applicable to suits referred to in rule 10 as if such applications were suits of the description referred to therein.
