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

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

(a)the manner in which addition to the rent shall be made under sub- section (2) or clause (a) of sub-section (3) of section 9;

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