Section 11(3)(c) in The Maharashtra Rent Control Act, 1999

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State of Maharashtra - Subsection

Section 11(3)(c) in The Maharashtra Rent Control Act, 1999

(c)If a landlord, when required by a municipal authority to execute the work of any such addition, improvement, alterations or amenities, fails to do so, the tenant or the tenants interested in such work may seek the approval of the municipal authority for executing such work. The municipal authority shall grant the approval, unless other measures are taken by it to execute the said work. While granting the approval, the municipal authority shall specify the nature of the work. Upon such approval being granted, the tenants shall be entitled to execute the said work and the expenses incurred for such work shall, for all purposes, be binding on the landlord. The tenants shall also be entitled to deduct amount of expenses incurred for such work from the rent which from time to time becomes due by them to the landlord or otherwise recover such amount from him :

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State of Maharashtra - Subsection

Section 11(3)(c) in The Maharashtra Rent Control Act, 1999