Section 13(1)(ii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 1] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(ii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(ii)[ that where the premises are land in the nature of garden or grounds appurtenant to a building or part of a building, such land is required by the landlord for the erection of a new residential building which a local authority has approved or permitted him to build thereon;] [This clause was inserted, by Bom. 61 of 1953, section 9(1)(d).]

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Bombay Presidency - Subsection

Section 13(1)(ii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947