Section 103C(4)(a) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 0] [Section 103C(4)] [Section 103C] [Entire Act]

State of Maharashtra - Subsection

Section 103C(4)(a) in Maharashtra Housing and Area Development Act, 1976

(a)Any person who enters into any transaction which is void under subsection (2) shall -

(i)if he is a member of the co-operative society, cease to be such member and be evicted;

(ii)if he is a tenant, then notwithstanding anything contained in the Rent Act, be evicted.