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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(4)(a) in The Maharashtra Rent Control Act, 1999

(a)The landlord shall also be further entitled to make, on account of special or structural repairs made by him in accordance with the provisions of this sub-section a temporary increase in the rent of premises by an addition to the rent, in the manner prescribed at a rate not exceeding twenty-five per cent of the standard rent; and the increase of rent shall be payable from the date of completion of the repairs till the amount of the expenditure for such repairs is recovered from the tenant.