Section 7A in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
7A. [ Increase in rent [Section 7A was inserted by (Bom. LVII of 1947) the Bombay Rents, Hotel and Lodging House 10 Rates Control (Extension of Duration and Amendment) Act, 1998, (Mah. 8 of 1998), (w.e.f. 31-3-1998).]
- On the date of the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Extension of Duration and Amendment) Act, 1998, a landlord shall be entitled to make an increase of 5 per cent. in the rent of the premises let before the first day of October, 1987.] [Section 7 was renumbered as sub-section (1) and sub-section (2) was added by Mah. 17 of 1973, section 8(1).]
