Section 13(1)(k) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 54] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(k) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(k)that the premises have not been used without reasonable cause for the purpose for which they were let for a continuous period of six months immediately preceding the date of the suit; or

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Bombay Presidency - Subsection

Section 13(1)(k) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947