Section 13(1)(j) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 2] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(j) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(j)that the rent charged by the tenant for the premises or any part thereof which are sub-let [before the 1st day of February 1973] [These words, figures and letters were deemed to have been substituted with effect from 1st February 1973 for the words, brackets and figures 'before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959' by Mah. 18 of 1987, section 12(c).] is in excess of the standard rent and permitted increases in respect of such premises or part or that the tenant has received any fine, premium, other like sum or consideration in respect of such premises or part; or

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Bombay Presidency - Subsection

Section 13(1)(j) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947