Section 5(1)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

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Bombay Presidency - Subsection

Section 5(1)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)in relation to any premises requisitioned or continued under requisition which are allotted by the State Government for any non-residential purpose to any department or office of the State Government or Central Government or any public sector undertaking or corporation owned or controlled fully or partly by the State Government or any co-operative society registered under the Maharashtra Co-operative -Societies Act, 1960 or any foreign consulate, by whatever name called, and on the date.of coming into force of the Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996, are allowed by the State Government to remain in their occupation and possession, means the principal officer-in-charge of such office or department or public sector undertaking or corporation or society or consulate; and

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Bombay Presidency - Subsection

Section 5(1)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947