Section 13(2A) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2A)A landlord shall not be entitled to recover possession of any premises under the provisions of clause (g) of sub-section (1), if the premises are let to the Central Government in a cantonment area, and such premises are being used for residence by members of the armed forces of the Union, or their families.
