Section 9(8)(a) in Maharashtra Land Requisition Act, 1948

[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(8)(a) in Maharashtra Land Requisition Act, 1948

(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 section 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 (Maharashtra XXIV of 1961), 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 (Maharashtra XVI of 1997), [are in their occupation or possession] [These words were substituted by Maharashtra 14 of 1998 section 4(b)(i), (w.e.f. 7-12-1996).], means the principal officer-in-charge of such office or department or public sector undertaking or corporation or society or consulate; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 9(8)(a) in Maharashtra Land Requisition Act, 1948