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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

Bombay Presidency - Subsection

Section 3A(2)(ii) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

(ii)for the proper upkeep, stability and other requirements of any premises taken as a whole, the amount of permitted increase shall be allocated to the tenements in such premises in proportion to their respective annual rental values.