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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)in relation to any premises requisitioned or continued under requisition which are allotted by the State Government for residential purpose to any person and on the date of coming into force of the Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996, such person or his legal heir is allowed by the State Government to remain in occupation or possession of such premises for his or such legal heir's own residence, means such person or legal heir;