(3)The provisions of sub-section (1) in so far as they relate to the recovery of the riot tax from the tenant shall not apply to Greater Bombay during the period during which section 10-B of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, is in force in the said area.II - Dispersal of Gangs and Removal of Persons convicted of certain offences and of certain beggar.
