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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(2)Any landlord who fails to furnish such statement or any landlord or his agent who internationally furnishes a statement which is false in any material particular shall on conviction, be punished] with fine which may extend to one thousand rupees.