Section 9A in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
9A. Procedure for suits the value of the subject-matter of which does not exceed Rs. 2,000 and for proceedings for execution of decrees and orders passed therein.
- A Court of Small Causes established under the Provincial Small Cause Courts Act, 1887, shall follow the practice and procedure prescribed for the time being by or under the said Act, in trying and hearing.(1)Suits or proceedings relating to the recovery of rent or charges for boarding, lodging or other service provided in a hotel or lodging house or the recovery or possession of any premises, when the amount of the subject- matter does not exceed Rs. 2,000 and(2)Proceedings for execution of any decree or order passed in any such suit or proceeding.
