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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Bombay Presidency - Subsection

Section 49(2)(e) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(e)the procedure to be followed in trying or hearing suits, proceedings (including proceedings for execution of decrees and distress warrants), applications, appeals and execution of orders;