Section 31H(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Subject to sub-section (2), all suits and proceedings filed by landlords, being the landlords referred to in clause (a) of section 31C, for eviction of tenant on the grounds specified in sections 13A1 and pending on the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1986 shall, unless the landlord withdraws the same in relation to relief of recovery of possession of the premises claimed therein, be heard, proceeded with and disposed of by the Court in which such suit or proceeding is pending as if the said Act had not been passed.
