Section 21(1) in The Maharashtra Rent Control Act, 1999
(1)The landlord shall, not less than three months before the date on which the erection of the new building or as the case may be, new floor or floors is likely to be completed, intimate to the tenant, the date on which the said erection shall be completed. On the said date, the tenant shall be entitled to occupy the Premises assigned to him by the landlord.
