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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(1) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

(1)suits relating to recovery for rent or charges for boarding. lodging or other service provided in a hotel or lodging house or recovery of possession of any premises, when the amount or value of the subject-matter does not exceed Rs. 500, and