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[Cites 0, Cited by 2] [Section 31E(4)] [Section 31E] [Entire Act]

Bombay Presidency - Subsection

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

(a)The tenant or licensee on whom the summons is duly served whether in the ordinary way or by registered post in the manner laid down in sub-section (3)], shall not contest the prayer for eviction from the premises unless, within thirty days of the service of summons on him as aforesaid, he files an affidavit stating grounds on which he seeks to contest the application for eviction and obtains leave from the Competent Authority as hereinafter provided, and in default of his appearance in pursuance of the summons or his obtaining such leave, the statement made by the landlord in the application for eviction shall be deemed to be admitted by the tenant or the licensee, as the case may be, and the applicant shall be entitled to an order for eviction on the ground aforesaid.