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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(1) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

(1)Before fixing the fair rates or revising them or fixing the number of lodgers the Controller shall receive and consider such oral and documentary evidence as the applicant, if any, and the manager of a hotel or owner of a lodging house may lead.