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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(3)(v) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(v)that the landlord shall use the amount of the loan for the purpose of erecting the whole or part, as the case may be, of the residential building and for no other purpose; and