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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(5)(ii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(ii)any one or more of the following structures that is to say, tower-rooms, sitting-out-rooms, ornamental structures, architectural features, landings, attics on the terrace of a building, or one or more rooms of whatsoever description on such terrace (such room or rooms being in the aggregate of an area not more than one-sixth of the total area of the terrace,or.