Section 128 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
128. When building or land deemed to be productive of rent.
- For the purposes of clause (a) of sub-section (2) of the last preceding section, a building or land shall be deemed to be productive of rent, if let to a tenant who has a continuing right of occupation thereof, whether it is actually occupied by such tenant or not.
