Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Bombay Presidency - Subsection Section 17(ii) in Bombay Government Premises (Eviction) Act, 1955 (ii)the Resident Deputy Collector in every District (other than Greater Bombay) to be the Competent Authority for carrying out the purposes of the said Act within that District,
