Section 4 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
4. The State government may, at any time by like notification, direct that any or all the previous of Part II or Part IIA or Part III or all of them, as the case may be, shall cease to extend to such area and on such date as may be specified in the notification, and on that date said provisions shall cease to be in force in such area.
