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 2] [Section 41] [Entire Act] State of Maharashtra - Subsection Section 41(c) in The Maharashtra Rent Control Act, 1999 (c)a person who has given premises on licence for residence or a successor-in-interest referred to in section 24.
