Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] Bombay Presidency - Subsection Section 21(2) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 (2)The Controller shall, as far as practicable, make such inquiries as he deems necessary from other lodgers in the hotel or lodging house.
