Section 16(1)(l) in The Maharashtra Rent Control Act, 1999

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State of Maharashtra - Subsection

Section 16(1)(l) in The Maharashtra Rent Control Act, 1999

(l)that where the premises are land in the nature of garden or grounds appurtenant to a building or part of a building, such land is required by the landlord for the erection of a new building which a municipal authority has approved or permitted him to build thereon; or

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State of Maharashtra - Subsection

Section 16(1)(l) in The Maharashtra Rent Control Act, 1999