Section 13(5)(iii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

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Bombay Presidency - Subsection

Section 13(5)(iii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(iii)the terrace or part thereof and any such structures, and the Court is satisfied that the terrace or structures or terrace including structures as aforesaid, are required by the landlord for the purpose of demolition and erection or raising of a floor or floor on such terrace, the landlord shall be entitled to recover possession of the terrace including such tower-rooms, sitting-out-rooms, ornamental structures, architectural features, landings, attics or rooms. The court may make such reduction (if any) in the rent as it may deem just.

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Bombay Presidency - Subsection

Section 13(5)(iii) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947