Section 28(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Bombay Presidency - Subsection

Section 28(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)Where any suit, proceeding or application has been withdrawn under clause (a), the Court of the Civil Judge (Senior Division) which thereafter tries such suit, proceedings or application, as the case may be, may either re-try it or proceed from the stage at which it was withdrawn.

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Bombay Presidency - Subsection

Section 28(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947