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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(7) in Maharashtra Housing and Area Development Act, 1976

(7)Where an occupier does not accept the accommodation allotted by the Board, such occupier shall, nevertheless tie liable to continue pay to the owner the rent (including permitted increase, if any), of the premises vacated by him, unless by giving proper notice to the owner, he surrenders his tenancy or other right.