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[Cites 0, Cited by 0] [Section 31F] [Entire Act]

Bombay Presidency - Subsection

Section 31F(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(1)No appeal shall lie against an order for the recovery of possession of any premises made by the Competent Authority in accordance with the procedure specified in section 31E.