Section 15B(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)On the date of coming into force of the Bombay Rents, Hotel and Lodging House Rates Control Bombay Land Requisition and Bombay Government Premises (Eviction) Amendment) Act, 1996 (hereinafter in this section referred to as "the said date"), -(a)the State Government, in respect of the premises requisitioned or continued under requisition and allotted to a Government allottee referred to in sub-clause (a) of clause (IA) of section 5; and(b)the Government allottee, in respect of the premises requisitioned or continued under requisition and allotted to him as referred to in sub-clause (b) of clause (IA) of section 5, shall, notwithstanding anything contained in this Act, or in the Bombay Land Requisition Act, 1948, or in any other law for the time being in force, or in any contract, or in any judgement, decree or order of any court passed on or after the 11th June 1996, be deemed to have become, for the purposes of this Act, the tenant of the landlord; and such premises shall be deemed to have been let by the landlord to the State Government or, as the case may be, to such Government allottee, on payment or rent and permitted increases equal to the amount of compensation payable in respect of the premises immediately before the said date.
