Section 27 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
27. Recovery of rent according to British calendar.
(1)Notwithstanding anything contained in any law for the time being in force or any contract, custom or local usage to the contrary, rent payable by the month or year or portion of a year shall be recovered according to the British calendar.(2)The State Government may prescribe the manner in which rent recoverable according to any other calendar before the coming into operation of this Act shall be calculated and charged in terms of the British calendar.
