Section 103E(2) in Maharashtra Housing and Area Development Act, 1976
(2)Where in a co-operative society the owner referred to in the second proviso to sub-section (1) becomes a tenant and he considers that the rent demanded by the co-operative society is excessive, such owner may apply to the Court of Small Causes, Bombay for fixing the standard rent of his tenement, but such owner shall, not withstanding anything contained in the Rent Act, or any other law for the time being in force, continue to pay to the society, the rent demanded by it and failure of such owner to pay to the society such rent, the Court shall not proceed to fix the standard rent under this sub-section until such owner pays to the society such rent.Explanation. - For the purposes of this sub-section, the expression "standard rent" includes the increase in rent permitted under the provisions of the Rent Act.
