Section 16(6)(d) in The Maharashtra Rent Control Act, 1999

[Cites 0, Cited by 1] [Section 16(6)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6)(d) in The Maharashtra Rent Control Act, 1999

(d)that the landlord has given an undertaking,-

(i)that the plans and estimates for the new building or new floor or floors to be erected by the landlord include premises for each tenant with carpet area equivalent to the area of the premises in his occupation in the building sought to be demolished subject to a variation of five per cent in area;

(ii)that the premises specified in sub-clause (i) will be offered to the concerned tenant or tenants in the re-erected building or, as the case may be, on the new floor or floors;

(iii)that where the carpet area of premises in the few building or on the new floor or floors is more than the carpet area specified in sub-clause (i) the landlord shall, without prejudice to the liability of the landlord under sub-clause (i), obtain the consent 'in writing' of the tenant or tenants concerned to accept the premises with larger area; and on the tenant or tenants declining to give such consent the landlord shall be entitled to put the additional floor area to any permissible use;

(iv)that the work of demolishing the premises shall be commenced by, the landlord not later than one month, and shall be completed not later than three months, from the date he recovers possession of the entire premises; and

(v)that the work of erection of the new building or new floor or floors shall be completed by the landlord not later than fifteen months from the said date:

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State of Maharashtra - Subsection

Section 16(6)(d) in The Maharashtra Rent Control Act, 1999