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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3) in The Maharashtra Rent Control Act, 1999

(3)For the purposes of calculating the expenses of the repairs made under sub-section (2), the accounts together with the vouchers maintained by the tenants shall be conclusive evidence of such expenditure and shall be binding on the landlord.