Section 13(1)(i) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 23] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(i) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(i)that where the premises are land, such land is reasonably and bona fide required by the landlord for the erection of a new [* * *] [The word 'residential' was deleted by Bom. 61 of 1953, section 9(1)(c).] building, or

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Bombay Presidency - Subsection

Section 13(1)(i) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947