Section 5(11)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 3] [Section 5(11)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(11)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)such sub-tenants and other persons as have derived title under a tenant before the 1st day of February 1973;

(aa)any person to whom interest in premises, has been assigned or transferred as permitted or deemed to be permitted, under section 15;