Section 25(5) in The Mumbai Metropolitan Region Development Authority Act, 1974
(5)Notwithstanding anything contained in the [Bombay Rents, Hotel and Lodging House Rates Control Act, 1947] [See now the Maharashtra Rent Control Act, 1999 (Maharashtra XVIII of 2000).], a landlord shall not, in respect of any premises situated in the Metropolitan Region, be entitled to make any increase in the rent of the said premises on account of the payment by him of the cess levied under this section.
