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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)All the provisions of this Act in respect of the standard rent and permitted increases in relation to any premises let, or if leet, to a tenant, shall mutatis mutandis apply in respect of any licence fee or charge and permitted increases in relation to the premises given on licence; and accordingly, the licensee or licensor may apply to the Court for the fixation of the licence fee or charge and permitted increases and the additional sum mentioned above.]