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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(2) in Maharashtra Housing and Area Development Act, 1976

(2)The notice shall also require the owner to furnish to the Board a statement in writing signed by the owner stating therein the names of all occupiers of the building known to him from his record, the approximate area and location of the premises in occupation of each occupier and the rent, compensation or amount (including permitted increases, if any), charged therefor.