Section 6(4) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(4)[ Notwithstanding anything contained in the foregoing provisions of this section, or any other provisions of this Act, the application of Part II to premises given by a landlord referred to in section 13A-2 on or after the commencement of the Bombay Rents,Hotel and Lodging House Rates Control (Amendment) Act, 1986, on licence for residence shall be subject to the provisions of section 13A-2 and of Part IIA.] [Sub-section (4) was added by Mah. 18 of 1987, section 5.]
