Section 7(14)(a) in The Maharashtra Rent Control Act, 1999

[Cites 0, Cited by 2] [Section 7(14)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(14)(a) in The Maharashtra Rent Control Act, 1999

(a)where the standard rent is fixed by the Court or, as the case may be, the Controller under the Bombay Rent Restriction Act, 1939, or the Bombay Rents, Hotel Rates and Lodging House Rates (Control) Act, 1944 or the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, or the Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 issued under the Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946, or the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954, such rent plus an increase of 5 per cent, in the rent so fixed; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 7(14)(a) in The Maharashtra Rent Control Act, 1999