Section 13(1)(h) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 7] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(h) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(h)that the premises are reasonably and bona fide required by the landlord for carrying out repairs which cannot be carried out without the premises being vacated: or

(hh)that the premises consist of not more than two floors and are reasonably and bona fide required by the landlord for the immediate purpose of demolishing them and such demolition is to be made for the purpose of erecting new building on the premises sougth to be demolished; or

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Bombay Presidency - Subsection

Section 13(1)(h) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947