Section 49 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
49. Provisions of the Maharashtra Rent Control Act, 1999 not to apply.
(1)Notwithstanding anything contained in the Maharashtra Rent Control Act, 1999 (Mah. XVIII of 2000), the provisions of the said Act shall not apply to any tenancy created in respect of the property of the Temple Trust as reconstituted under this Act or to any accommodation provided by Temple Trust .(2)For the removal of doubt it is hereby declared that any suit or proceeding instituted by a tenant in respect of any building or part thereof owned by tempel Trust to which the provisions of the Maharashtra Rent Control Act, 1999 (Mah. XVIII of 2000) shall not apply, pending before any Court or other authority, shall stand abated and all rights and privileges conferred by the said Act or by any other law for the time being in force shall cease and shall become unenforceable.(3)Nothing contained in this section shall be deemed to render invalid any suit or proceeding in which a decree or order passed has been executed or satisfied in full before the date of coming into force of this Act.
