Section 29(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 2] [Section 29(1)] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)elsewhere, from a decree or order made by [a Judge of the Court of Small Causes established under the Provincial Small Cause Courts Act, 1887, or by the Court of the Civil Judge deemed to be the Court of Small Causes under clause (c) of sub-section (2) of section 281 or by] [These words and figures were inserted by Bom. 58 of 1949, section 5.] a Civil Judge exercising such jurisdiction, to the District Court':

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Bombay Presidency - Subsection

Section 29(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947