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[Cites 0, Cited by 49] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(b)that the tenant has, without the landlord's consent given in writing, erected on the premises any permanent structure