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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(3)(a) in The Maharashtra Rent Control Act, 1999

(a)The Competent Authority shall, in addition to, and simultaneously with; the issue of summons for service on the tenant or licensee, as the case may be, also direct the summons to be served by registered post, acknowledgement due, addressed to the tenant or the licensee or agent empowered by such tenant or licensee to accept the service at the place where the tenant or licensee or such agent actually and voluntarily resides or carries on business or personally works for gain;