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[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(6)(b) in The Maharashtra Rent Control Act, 1999

(b)withholding any essential supply or service shall include acts or omissions attributable to the landlord on account of which the essential supply or service is cut-off by the municipal authority or any other competent authority.