Section 5(10)(b) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 9] [Section 5(10)] [Section 5] [Entire Act]

(b)when the standard rent is not so fixed, subject to the provisions of section 11,

(i)the rent at which the premises were let on the first day of September 1940, or

(ii)where they were not let on the first day of September 1940, the rent at which they were last let before that day, or

(iii)where they were first let after the first day of September 1940, the rent at which they were first let, or

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