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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Bombay Presidency - Subsection

Section 49(2)(d) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(d)the manner in which rent recoverable according to any calendar other than the British calendar before the coming into operation of this Act shall be calculated and charged in terms of British calender under sub- section (2) of section 27;