Section 6(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)In areas specified in Schedule I, this Part shall apply to premises let or given on licence for residence, education, business, trade or storage [* * *] [The words 'or any other purposes notified in the Official Gazette, by the Provincial Government' were deleted, by Bom. 36 of 1948, section 2(a)(ii).]Provided that State Government may, by notification in the Official Gazette,direct that in any of the said areas this Part shall cease to apply to premises let or given on licence for any of the said purposes:Provided further that the State Government may by like notification direct that in any of the said areas this Part shall re-apply to premises let or given on licence for such of the aforesaid purposes as may be specified in the notification.
