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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(3)(iv) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(iv)that the amount of the loan shall be a charge on the entire building and the entire interest of the landlord in the land on which such building is erected: