Section 9(3)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

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Bombay Presidency - Subsection

Section 9(3)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)Before making any increase under clause (a), the landlord shall obtain, in the prescribed manner and in the prescribed form, a declaration from the prescribed authority or a certificate from an architect from a panel of architects notified by the State Government for the purposes of this Act, asserting that it is necessary to undertake such repairs and specifying the nature and extent of repairs required and the estimated cost therefor, and after such repairs are carried out, the landlord shall also obtain, in the prescribed manner and in the prescribed form, a certificate from such prescribed authority or such architect confirming that the repairs were carried out in accordance with the declaration, or as the case may be, the certificate aforesaid and fixing the date of completion of the repairs and the actual expenses therefor.

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Bombay Presidency - Subsection

Section 9(3)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947