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 1] [Entire Act] Bombay Presidency - Section Section 45 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 45. All proceedings before a Controller to be judicial proceedings. - Deleted by Mah. 18 of 1987, s. 20.
