Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Maharashtra - Subsection Section 5(b) in Maharashtra Housing and Area Development Act, 1976 (b)shall not apply as against the Authority to any tenancy, licence or other like relationship created by any existing Board or the Authority in respect of any such and or building;
