Section 11(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)where the Court is satisfied that there is not sufficient evidence to ascertain the rent at which the premises were let in any one of the cases mentioned in paragraph (i) to (iii) of sub-clause (b) of clause (10) of section 5; or

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Bombay Presidency - Subsection

Section 11(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947