Section 45(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)Notwithstanding anything contained in the Maharashtra Rent Control Act, 1999, the provisions of the said Act shall not apply to any tenancy created in respect of the property of the Devasthan Trust as reconstituted under this Act or to any accommodation provided by Devasthan Trust.
