Section 125(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)if the premises are not so held-

(i)from the lessor if the premises are let;

(ii)from the superior lessor if the premises are sub-let;

(iii)from the person in whom the right to let the premises vests if they are unlet.

(iv)[ if the premises are held or occupied by a person, who is not the owner and the where abouts of the owner of the premises cannot be ascertained, from the holder or occupier; and [Clause (iv) and (v) were inserted by Maharashtra 10 of 2010, Section 92, (w.e.f. 1-6-2010).]

(v)if the premises are held or developed by a developer or an attorney or any person in whatever capacity such person may be holding the premises and in each of whom the right to sell the same exists or is acquired, from such holder, developer, attorney, or person, as the case may be:

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State of Maharashtra - Subsection

Section 125(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965