Section 51 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
51. Removal of doubt as regards proceedings under Chapter VII of the Presidency Small Cause Courts Act, 1882.
- For the removal of doubt, it is hereby declared that, unless there is any thing repugnant in the subject or context references to suits or proceedings in this Act, shall include references to proceedings under Chapter VII of the Presidency Small Cause Courts Act, 1882, and references to decrees in this Act shall include references to final orders in such proceedings.
