Section 13(3B)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 13(3B)] [Section 13] [Entire Act]

(b)The Tribunal constituted under clause (a) may grant a certificate after being satisfied that -

(i)the plans and estimates for the new building have been properly prepared;

(ii)[* * * *] [Sub-clause (ii) was deleted by Bom. 61 of 1953, section 9(4).]

(iii)the necessary funds for the purpose of the erection of the new building are available with the landlord; and

(iv)such other conditions as the State Government may by general or special order specify, have been satisfied.

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