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

[Cites 0, Cited by 8] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

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

(f)that the premises were let to the tenant for use as a residence by reasons of his being in the service or employment of the landlord, and that the tenant has ceased, whether before or after the coming into operation of this Act, to be in such service or employment; or

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Bombay Presidency - Subsection

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