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[Cites 0, Cited by 3] [Section 5(11)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(11)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)any person remaining after the determination of the lease, in possession, with or without the assent of the landlord, of the premises leased to such person or his predecessor who has derived title before the first day of February 1973;
(bb)such licensees as share deemed to be tenants for the purposes of this Act by section 15A]
(bba)the State Government, or as the case may be, the Government allottee, referred to in sub-clause (b) of clause (1A), deemed to be a tenant, for the purposes of this Act by section 15B;].