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 39] [Entire Act] Bombay Presidency - Subsection Section 39(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (c)the lodger has failed to vacate the accommodation on the termination of the period of the agreement in respect thereof:
