Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43A] [Entire Act] Bombay Presidency - Subsection Section 43A(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (b)elsewhere, by the Court of Civil Judge (Senior Division), in the same manner, as if it were a decree of that Court.
