Section 5 in Maharashtra Housing and Area Development Act, 1976
5. Non-applicability of Rent Act or any corresponding law.
- The Rent Act or any law corresponding thereto for the time being in force in any area to which this Act extends,-(a)shall not apply to any land or building belonging to us or vesting in, the Authority under or for the purpose of this Act;(b)shall not apply as against the Authority to any tenancy, licence or other like relationship created by any existing Board or the Authority in respect of any such and or building;(c)but shall apply to any land or building let, or given on licence, to any existing Board or the Authority.
