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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(1)(ii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(ii)where such. suit or proceeding is instituted elsewhere, the amount upto which the Judge or Court specified in clause (b) is invested with jurisdiction of a Court of Small Causes, under any law of the time being in force;