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[Cites 0, Cited by 1] [Section 31E(4)] [Section 31E] [Entire Act]

Bombay Presidency - Subsection

Section 31E(4)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)The Competent Authority shall give to the tenant or licensee leave to contest the application if the affidavit filed by the tenant or licensee discloses such facts as would disentitle the landlord from obtaining an order for the recovery of possession of the premises on the ground specified in section 13A1 or 13A2.