Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act] State of Maharashtra - Subsection Section 25(2)(b) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (b)if there is no such law in force in such area, such rent as may be agreed upon between the owner and the tenant.