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[Cites 0, Cited by 2] [Section 29(1)] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(1)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)in Greater Bombay, from a decree or order made by the Court of Small Causes, Bombay, exercising jurisdiction under section 28, to a bench of two judges of the said Court which shall not include the Judge who made such decree or order.