Section 46A(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)For the removal of doubt, it is hereby.declared that whenever this Part ceases to apply to any hotel or lodging house and sub-section (1), the fair rates, nature of accommodation and number of lodgers (if any) fixed by the Controller in respect of such hotel or lodging house and in force immediately before the date from which this Part ceases to apply to it, shall continue to be in force, until altered, cancelled or amended by the Ministry of Tourism of the Central Government.]
