Section 49(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Bombay Presidency - Subsection

Section 49(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)the authority from which a declaration, and the manner and the form in which such declaration or a certificate from an architect asserting that it is necessary to undertake repairs and the extent thereof and the estimated cost therefore, to be obtained by the landlord, and the manner and the form in which a certificate from such authority or such architect confirming that the repairs were carried out in accordance with the declaration, or as the case may be, the certificate aforesaid, and fixing the date of completion of the repairs and the actual expenses therefor, to be obtained by the landlord, under clause (b) or sub-section (3) of section 9;l

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 49(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947