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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Bombay Presidency - Subsection

Section 28(2)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(c)The Court of the Civil Judge trying any suit, proceeding or application withdrawn under clause (a) from the Court of Small Causes, shall, for purposes of such suit, proceeding or application, as the case may be, be deemed to be the Court of Small Causes.