Section 103E(3) in Maharashtra Housing and Area Development Act, 1976
(3)Where the Court has fixed the standard rent under sub-section (2) and it finds that the rent demanded by the co-operative society from such owner is unreasonably excessive the Court may order payment of simple interest at the rate of six per cent. per annum on the amount of difference between the standard rent and the rent demanded and received by the co-operative society from such owner.Explanation. - For the purposes of this sub-section where a difference between the standard rent and the rent demanded by the co-operative society is more than twenty-five per cent the rent demanded by the co-operative society shall be deemed to be unreasonably excessive.
