Section 103 in Maharashtra Housing and Area Development Act, 1976
103. Revival of owner's duty to carry out tenantable repairs.
- On and after the appointed day, the provisions of section 23 of the Rent Act shall cease to be suspended, shall stand revived and shall be enforced and have full effect again. Accordingly, notwithstanding anything contained in this Chapter, the owner of every building shall be bound to keep the premises let to any occupier in good and tenantable repair as required by section 23 of the Rent Act.[CHAPTER VIII-A] [Chapter VIII-A was inserted by Maharashtra 21 of 1986, Section 5.] Acquisition of Cessed Properties for Co-operative Societies of Occupiers
