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[Cites 0, Cited by 4] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(b) in The Maharashtra Rent Control Act, 1999

(b)in the case of a landlord who is scientist, he produces a certificate signed by an officer of the Department of Atomic Energy of, or above, the rank of Deputy Secretary to Government to the effect that,-
(i)he is presently holding a scientific post in the Department of Atomic Energy or in any of its aided institutions specified in the certificate or he was holding such post and has now retired with effect from the date specified in the certificate; and
(ii)he does not possess any other suitable residence (excluding any residential accommodation provided by Government) in the local area where the premises are situated;