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Bombay Presidency - Section

Section 10A in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

10A. Increase in rent excepted.

(1)A landlord shall also be entitled to make an increase in the rent of premises referred to in column 1 which were let on or before the first day of September, 1940 by an addition to the rent at the rates specified against them in column 2 below:
1 2
(1) Residentialpremises the rent of which does not exceed Rs. 20 per month Not exceeding 5per cent of the standard rent.
(2) Residentialpremises the rent of which exceeds Rs. 20 per month but does not exceed Rs.80 per Month Not exceeding71/2 percent of the standard rent
(3) Residentialpremises the rent of which exceeds Rs. 80 per month Not exceeding 10per cent of the standard rent.
(4)Non-Residential premises other than those specified in items (5) and (6)below:  
(a) the rent ofwhich does not exceed Rs. 50 per month. Not exceeding71/2 per cent of the standard rent.
(b) the rent ofwhich exceed Rs.50 per month. Not exceeding121/2 per cent of the standard rent.
(5) Premisesinterest in which is transferred under the proviso of [ of sub-section (1) ofsection 15 on or after the date of the coming into force of the Bombay RatesControl (Second Amendment) Act, 153 as incidental to the scale of businesstogether with the stock-in-trade and goodwill thereof. Not exceeding 25per cent of the standard rent.
(6) Premises usedfor the purposes of a cinema. Not exceeding 50per cent of the standard rent
(2)[* * * *] [Sub-section (2) was deleted by Mah. 18 of 1987, section 8(2).]
(3)[* * * *] [Sub-section (3) was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order 1960.]Explanation. - For the purposes of sub-section (1), the expression "premises" shall have the same meaning as is assigned to it in sub-clause (b) of clause (8) of Section 5.