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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(b) in The Maharashtra Rent Control Act, 1999

(b)out of any amount deposited in the court under clause (a), the court may make an order for payment of such reasonable sum to the landlord towards payment of the rent or increases due to him as it thinks fit;