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[Cites 0, Cited by 11] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(3)The Court may pass the decree on the ground specified in clause (h) or (i) of sub-section (1)only in respect of a part of the premises which in its opinion it is necessary to vacate for carrying out the work or repairs or erection.