Section 9(3)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

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Bombay Presidency - Subsection

Section 9(3)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)The landlord shall also be further entitled to make, on account of special or heavy repairs made in accordance with the provisions of this sub-section, a temporary increase in the rent of premises by an addition to the rent, in the manner prescribed at a rate not exceeding eighteen per cent of the standard rent; and the increase of rent shall be payable from the date of completion of the repairs till the amount of the expenditure for such repairs together with simple interest at ten per cent, per annum on such amount is recovered from the tenant.

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Bombay Presidency - Subsection

Section 9(3)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947