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[Cites 0, Cited by 2] [Section 26] [Entire Act]

Bombay Presidency - Subsection

Section 26(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(1)Every landlord shall give a written receipt for any amount at the time when such amounts is] received by him in respect of any premises in such form and in such manner as may be prescribed.