Section 75 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
75. Non-applicability of Bombay LVII of 1947.
- [The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947] [Now see the Maharashtra Rent Control Act, 1999 (Maharashtra XVIII of 2000)] -(a)shall not apply to any premises belonging to, or vesting in the committee under or for the purposes of this Act;(b)shall not apply as against the committee to any tenancy, licence or other like relationship created by the committee in respect of any such premises;(c)but shall apply to any premises let or given on licence, to the committee.
