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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6)(c) in The Maharashtra Rent Control Act, 1999

(c)that the new building or new floor or floors to be erected by the landlord shall, subject to the provisions of any rules, by-laws or regulations made by municipal authority contain residential tenements not less than the number of existing tenements which are sought to be demolished;