Section 11(2) in The Maharashtra Rent Control Act, 1999
(2)A landlord shall also be entitled to make such increase in the rent of the premises as may be reasonable for an improvement or structural alterations of the premises which has been made with the consent of the seventy per cent of the tenants given in writing.Explanation. - In this sub-section, improvements and alterations do not include the repairs which the landlord is bound to make under sub-section (1) of section 14.
