Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 34] [Section 13(1)] [Section 13] [Entire Act] Bombay Presidency - Subsection Section 13(1)(l) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (l)that the tenant after the coming into operation of this Act has built, acquired vacant possession of or been allotted to suitable residence.