Section 6 in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948
6. Affidavits in distress warrant applications.
- Every application for a distress warrant under Chapter VIII of the presidency Small Cause Courts Act, 1882, shall be accompanied also by an affidavit of the applicant or his duly constituted agent stating that the amount claimed is not in excess of the rent recoverable under the Act.
