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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(5)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(a)where there is a general law relating to the control of rents in force in the area in which the building is situated, the authority to which applications may be made for fixing of rents of buildings situate in that area; and for the purpose of determining the rent under, this section that authority may exercise all or any of the powers it has under such general law - and the provisions of such law including provision relating to appeals shall apply accordingly;