Section 25(6) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(6)Where the rent is finally determined under this section, then the amount of rent provisionally determined as aforesaid and paid by the tenant shall be adjusted against the rent so finally determined; and if the amount so paid falls short of or is in excess of, the rent finally determined, the tenant shall pay the deficiency, or be entitled to a refund, as the case may be.
