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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(6) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(6)"owner of a lodging house" includes any person who receives or is entitled to receive, whether on his own account, or on behalf of himself and others or as an agent or trustee, any monetary consideration from any person on account of boarding, lodging, or other service;