Section 178(5) in The Bombay Provincial Municipal Corporations Act, 1949
(5)The provision as aforesaid made under sub-section (1) or sub-section (2) shall not be deemed to be a permanent structure for the purpose of clause (b) of sub-section (1) of section 13 of the Bombay Rents, Hotel and Lodging Houses Rates Control Act, 1947. (Bombay LVIL of 1947)].
