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[Cites 0, Cited by 1] [Section 8(4)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4)(c) in The Maharashtra Rent Control Act, 1999

(c)The court may also direct that if the tenant fails to comply with any order made as aforesaid, within such time as may be allowed by it, he shall not be entitled to appear in or defend the suit except with leave of the court, which leave may be granted subject to such terms and conditions as the court may specify.