Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 10B in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 10B. Certain increases in rent not deemed to be an increase for purposes of Section 7. - Any increase of rent under any of the foregoing provisions of this Act, shall not be deemed to be an increase for the purposes of section 7.
