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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1)(b) in The Maharashtra Rent Control Act, 1999

(b)the Government allottee, in respect of the premises requisitioned or continued under requisition and allotted to him as referred to in sub-clause (b) of clause (2) of section 7,