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 4] [Section 16(1)] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(1)(k) in The Maharashtra Rent Control Act, 1999 (k)that the premises are required for the immediate purpose of demolition ordered by any municipal authority or other competent authority; or