Section 43A in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
43A. Execution of orders.
- Every order passed by the Controller in favour of a manager of a hotel or an owner of a lodging house and against a lodger for recovery of charges for, or possession of, the accommodation provided in the hotel or lodging house, and where an appeal is made against such order, the order passed on such appeal by the appellate officer, shall be executed(a)in Greater Bombay, by the Court of Small Causes, Bombay: and(b)elsewhere, by the Court of Civil Judge (Senior Division), in the same manner, as if it were a decree of that Court.
