Section 58 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
58. Non-applicability of Rent Control Acts to Authority lands, building etc.
- The Bombay Rents, Hotels and Lodging House Rates Control Act, 1947, any other law corresponding thereto for the time being in force in any part of the State,-(a)shall not apply to any land, building or premises belonging to or vesting in the Authority under or for the purposes of this Act;(b)shall not apply as against the Authority, to any tenancy, licence or other like relationship created by the Authority in respect of any lands, buildings or premises; but(c)shall apply to any land or building or premises let to the Authority.
