Section 46A(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)On and after the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1979, this Part shall cease to apply, or shall not apply, to any hotel or lodging house, which is for the time being on the approved list of the Ministry of Tourism of the Central Government.
