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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(4)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)where any furniture or other article is sold by the landlord to the tenant either before or after creation of tenancy of any premises the excess of the price received over the reasonable price of the furniture or article, shall be deemed to be a fine or premium or consideration.