Section 29(1)(II) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Bombay Presidency - Subsection

Section 29(1)(II) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(II)a decree or order made in any suit or proceeding (other than a suit or proceeding relating to possession) in which the plaintiff seeks to recover rent or licence fee or charge for a licence in respect of any premises and the amount or value of the subject-matter of which does not exceed

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Bombay Presidency - Subsection

Section 29(1)(II) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947