Section 7(15)(a) in The Maharashtra Rent Control Act, 1999

[Cites 0, Cited by 1] [Section 7(15)] [Section 7] [Entire Act]

(a)such person,-

(i)who is a tenant, or

(ii)who is a deemed tenant, or

(iii)who is a sub-tenant as permitted under a contract or by the permission or consent of the landlord, or

(iv)who has derived title under a tenant, or

(v)to whom interest in premises has been assigned or transferred as permitted,

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