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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Bombay Presidency - Subsection

Section 27(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(1)Notwithstanding anything contained in any law for the time being in force or any contract, custom or local usage to the contrary, rent payable by the month or year or portion of a year shall be recovered according to the British calendar.