Section 6(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(2)In areas to which this Part is extended under sub-section (3) of section 2, it shall apply to premises let or given on licence for such of the purposes referred to "in sub-section (1) or notified under sub-section (1A) or let for such standard rent as the State Government may, by notification in the Official Gazette, specify.
