Section 9(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 3] [Section 9(2)] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)Before making any increase under clause (a), the landlord shall obtain a certificate from the local authority that he was required by it to make or to provide such additions, alterations, improvements or amenities and has completed them in conformity with its requirements.

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Bombay Presidency - Subsection

Section 9(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947