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

[Cites 0, Cited by 155] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

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

(g)that the premises are reasonably and bona fide required by the landlord for occupation by himself or by any person for whose benefit the premises are held [or where the landlord is a trustee of a public charitable trust that the premises are required for occupation for the purposes of the trust; or [These words were inserted by Bom. 61 of 1953, section 9(1)(a).]

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Bombay Presidency - Subsection

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