Section 10A(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(3)[* * * *] [Sub-section (3) was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order 1960.]Explanation. - For the purposes of sub-section (1), the expression "premises" shall have the same meaning as is assigned to it in sub-clause (b) of clause (8) of Section 5.
