Section 13(3) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(3)The recovery of any amount of tax from an occupier under this section shall not be deemed to be an increase for the purposes of section 7 of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, or any law corresponding thereto in force in any part of the State.Explanation. - In this section "tenement" means a room or group of rooms rented or offered for rent as a unit.
