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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(2) in The Maharashtra Prohibition Act

(2)Any owner who has leased out his premises to be used by other person under any agreement shall not be held responsible for an offence under subjection (1) committed by the tenant in the premises in his possession, unless it is proved that the owner is actively involved in the commission of such offence.