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 8] [Entire Act] State of Maharashtra - Subsection Section 8(2) in The Maharashtra Rent Control Act, 1999 (2)If there is any dispute between the landlord and the tenant regarding the amount of permitted increase, the court may determine such amount.
