Section 2(b) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
(b)"miscellaneous application" means an application for fixing the standard rent, except where the said relief is claimed in a pending suit an proceeding, an application for determining the permitted increases, an application by a tenant for reinstatement, an application for a direction for the restoration of any essential supply or service or an application by a member of the tenant's family under sub-clause (c) of clause (11) of section 5;
