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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(a) in The Maharashtra Rent Control Act, 1999

(a)Notwithstanding anything contained in sub-section (2), but subject to the provisions of clauses (b) and (d), a landlord shall further be entitled to make an increase in the rent of premises by an addition to the rent in the manner prescribed of an amount not exceeding fifteen per cent per annum of the expenses incurred on account of special additions to premises or special alterations made therein or additional amenities provided for the premises or on account of improvements or structural alterations made under sub-section (2) after the commencement of this Act.