Section 9(2)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(2)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(c)If a landlord, when required by a local authority to execute the work of any such additions, improvements, alterations or amentities, fails to do so, the tenant or the tenants interested in such work may seek the approval of the local authority for executing such work. The local authority shall grant the approval unless other measures are taken by it to execute the said work. While granting the approval the local authority shall specify the nature of the work. Upon such approval being granted, the tenants shall be entitled to execute the said work and the expenses incurred for such work shall for all purposes be binding on the landlord. The tenants shall also be entitled to deduct amount of expenses incurred for such work from the rent which from time to time becomes due by them to the landlord or otherwise recover such amount from him:

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 9(2)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947