Section 9B in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
9B. Procedure in applications for fixing standard rents, etc.
- In miscellaneous applications a Court of Small Causes established under the Provincial Small Cause Courts Act, 1887, shall follow, as far as may be, and with the necessary modifications, the procedure applicable to suits or proceedings referred to in rule 9-A as if such applications were suits of the description referred to therein.
