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[Cites 0, Cited by 0] [Section 17C(2)] [Section 17C] [Entire Act]

Bombay Presidency - Subsection

Section 17C(2)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)If the landlord fails, without reasonable excuse, to comply with the provisions of sub-section (1) or to place the tenant in occupation of the tenement, he shall, without prejudice to his liability to place the tenant in vacant possession of the tenement, on conviction, be punishable with imprisonment for a term which may extend to three months or with fine or with both.