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[Cites 0, Cited by 0] [Section 15B(1)] [Section 15B] [Entire Act]

Bombay Presidency - Subsection

Section 15B(1)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)the State Government, in respect of the premises requisitioned or continued under requisition and allotted to a Government allottee referred to in sub-clause (a) of clause (IA) of section 5; and