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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(3)(iii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(iii)that such loan shall be repayable by the landlord within a period of ten years from the date of the execution of the agreement or within a period of six months from the date of the termination of the tenancy by the landlord, whichever period expires earlier;