Section 42(3)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Bombay Presidency - Subsection

Section 42(3)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)Every appeal shall be heard and disposed of elsewhere by the District Judge or by any Judge not lower in rank than a Civil Judge (Senior Division) to whom the case or such cases are referred to under general or special orders of the District Judge.

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Bombay Presidency - Subsection

Section 42(3)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947