Section 6(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(3)[ On and from the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1973, the provisions of this Part made applicable by or under the said Act to premises given on licence for any purpose in any area, shall apply thereto as they apply to premises let for that purposes in such area, immediately before such commencement.] [Sub-section (3) was added by Mah. 17 of 1973, section 7(b).]
