Section 11A in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
11A. No new application for standard rent, etc., to be entertained if already duly fixed by a competent Court at the instance of other parties.
- No Court shall upon an application or in any suit proceeding fix the standard rent of any premises under section 11, or entertain any plea that the rent or increases are excessive, if the standard rent or the permitted increases, in respect of the same premises have been duly fixed by a competent Court on the merits of the case, without any fraud or collusion or an error of the facts, and there has been no structural alterations or change in the amentities or in respect of any other factor which are relevant to the fixation of the standard rent, or change in such increases, thereafter in the premises.
