Section 24(3) in The Maharashtra Rent Control Act, 1999
(3)The Competent Authority shall not entertain any claim of whatever nature from any other person who is not a licensee according to the agreement of licence.Explanation. - For the purposes of this section,-(a)the expression "landlord" includes a successor-in-interest who becomes the landlord of the premises as a result of death of such landlord; but does not include a tenant or a sub-tenant who has given premises on licence;(b)an agreement of licence in writing shall be conclusive evidence of the fact stated therein.
