Section 283(4) in The Maharashtra Municipal Corporations Act, 1949
(4)if in the opinion of the Court the rental of the land or building has been enhanced by reason of its being used for an illegal purpose, or being so overcrowded as to be dangerous or injurious to the health of the inmates, the rental shall not be deemed to be greater than the rental which would be obtainable if the and or building were used for legal purposes only, or were occupied by such a number of persons only as it was suitable to accommodate without risk of such overcrowding;Explanation. - For, the purposes of this sub-section, overcrowding shall be interpreted as in section 307;
