Section 35 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
35. Continuance of fair rates before coming into operation of this Part.
- Fair rates fixed under the Bombay Hotels and Lodging Houses Control Order, 1942, or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944, and which were in force immediately before the coming into operation of this Part shall be deemed to have been fixed under this Part, and the provisions of this Part shall apply in respect of such rates.
