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[Cites 0, Cited by 5] [Section 43(4)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(4)(c) in The Maharashtra Rent Control Act, 1999

(c)Where leave is granted to the tenant or licensee to contest the application, the Competent Authority shall commence the hearing of the application as early as practicable and shall, as far as possible, proceed with the hearing from day to day, and decide the same, as far as may be, within six months of the order granting of such leave to contest the application.