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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Bombay Presidency - Subsection

Section 47(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(2)Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973], it shall be lawful for a Magistrate trying offences under this Act to pass sentences of fine or to award any punishment under this Act in excess of his powers.