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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(1)(III) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(III)an order made upon an application for fixing the standard rent [or licence fee or charge for a licence] [These words were inserted, by Mah. 17 of 1973, section 17(a).] or for determining the permitted increases in respect of any premises except in a suit or proceeding in which appeal lies;