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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(2)"Hotel or lodging house" means a building or a part of a building where lodging with or without board or other service is by way of business provided for a monetary consideration;