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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Bombay Presidency - Subsection

Section 50(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)all proceedings pending before the Controllers under Part IV of that Act shall be transferred to and continued before the Controllers appointed under this Act as if they were proceedings instituted before the Controllers under this Act.