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[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

Bombay Presidency - Subsection

Section 15B(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)the right of the landlord or such tenant to apply to the court for the fixation of standard rent and permitted increases under this Act, by reason only of the fact that the amount of the rent and permitted increases, if any, to be paid by such tenant to the landlord is determined under sub-section (1);