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[Cites 0, Cited by 1] [Section 31E(4)] [Section 31E] [Entire Act]

Bombay Presidency - Subsection

Section 31E(4)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(c)Where leave is granted to the tenant or licensee to contest the application the Competent Authority shall commence the hearing of the application as early as practicable and shall, as far as possible, proceed with the hearing from day to day, and decide the same, as far as may be, within six months of the order granting of such leave to contest the application.