Section 16(9) in The Maharashtra Rent Control Act, 1999
(9)Notwithstanding anything contained in this Act, where the premises let to any person include-(i)the terrace or part thereof; or(ii)any one or more of the following structures, that is to say, tower-rooms, sitting-out-rooms, ornamental structures, architectural features, landings, attics on the terrace of a building, or one or more rooms of whatsoever description on such terrace (such room or rooms being in the aggregate of an area not more than one-sixth of the total area of the terrace), or(iii)the terrace or part thereof and any such structure,and the court is satisfied that the terrace or structure or terrace including structure, as aforesaid, are required by the landlord for the purpose of demolition and erection or raising of a floor or floors on such terrace, the landlord shall be entitled to recover possession of the terrace including such tower-rooms, sitting-out-rooms, ornamental structures, architectural features, landings, attics or rooms, the court may make such reduction, if any, in the rent as it may deem just.
