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[Cites 0, Cited by 12] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2) in The Maharashtra Rent Control Act, 1999

(2)Any licensee who does not deliver possession of the premises to the landlord on expiry of the period of licence and continues to be in possession of the licensed premises till he is dispossessed by the Competent Authority shall be liable to pay damages at double the rate of the licence fee or charge of the premises fixed under the agreement of licence.