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[Cites 0, Cited by 3] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(2)Any landlord who contravences the provisions of sub-section (1) shall, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine or with both.