Section 15B(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)Save as otherwise provided in this section or any other provisions of this Act, nothing in this section shall affect.(a)the rights of the landlord including his right to recover possession of the premises from such tenant on any of the grounds mentioned in section 13 or in any other section;(b)the right of the landlord or such tenant to apply to the court for the fixation of standard rent and permitted increases under this Act, by reason only of the fact that the amount of the rent and permitted increases, if any, to be paid by such tenant to the landlord is determined under sub-section (1);(c)the operation and the application of the other relevant provisions of this Act in respect of such tenancy]
