Section 7(14) in The Maharashtra Rent Control Act, 1999
(14)"standard rent", in relation to any premises means,-(a)where the standard rent is fixed by the Court or, as the case may be, the Controller under the Bombay Rent Restriction Act, 1939, or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944 or the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, or the Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 issued under the Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946, or the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954, such rent plus an increase of 5 per cent, in the rent so fixed; or(b)where the standard rent or fair rent is not so fixed, then subject to the provisions of sections 6 and 8,-(i)the rent at which the premises were let on the 1st day of October 1987; or(ii)where the premises were not let on the 1st day of October 1987, or the rent at which they were last let before that day, plus an increase of 5 per cent, in the rent of the premises let before the 1st day of October, 1987, or(c)in any of the cases specified in section 8, the rent fixed by the court;
