Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2(25)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(25)(e) in Maharashtra Housing and Area Development Act, 1976 (e)any person who is liable to pay to the owner damages for the use and occupation of any land or building;