Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Bombay Presidency - Subsection Section 7(2) in The Bombay Land Improvement Schemes Rules, 1949 (2)If any such owner desires to enhance the rent by more than the said 10 per cent, he shall apply in writing to the State Government for the purpose.
