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[Cites 0, Cited by 6] [Section 23] [Entire Act]

Bombay Presidency - Subsection

Section 23(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(1)Notwithstanding anything contained in any law for the time being in force and in the absence of an agreement to the contrary by the tenant, every landlord shall be bound to keep the premises in good and tenantable repair.