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

State of Maharashtra - Subsection

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

(b)The court may further make an order directing the tenant to deposit in court periodically such amount as it considers proper as interim standard rent, or at the option of the tenant, an order to pay to the landlord, such amount thereof as the court may specify, during the pendency of the suit;