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Bombay Presidency - Section

Section 9C in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

9C. Procedure for other suits and proceedings.

- In suits or proceedings other those referred to in rules 9-A and 9-B, a Court of Small Causes established under the Provincial Small Cause Courts Act, 1887, shall follow, as far as may be, and with the necessary modifications, the procedure prescribed for a Court of first instance by the Code.