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 8] [Section 5] [Entire Act] Bombay Presidency - Subsection Section 5(7) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (7)"permitted increase" means an increase in rent permitted under the provisions of this Act:
