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[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(10)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)where the standard rent is fixed by the Court and the Controller respectively under the Bombay Rent Restriction Act, 1939, or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944, such standard rent; or