Section 3(2) in The Maharashtra Rent Control Act, 1999
(2)The State Government may direct that all or any of the provisions of this Act shall, subject to such conditions and terms as it may specify, not apply-(i)to premises used for public purpose of a charitable nature or to any class of premises used for such purposes;(ii)to premises held by a public trust for a religious or charitable purpose and let at a nominal or concessional rent;(iii)to premises held by a public trust for a religious or charitable purpose and administered by a local authority; or(iv)to premises belonging to or vested in an university established by any law for the time being in force.Provided that, before issuing any direction under this sub-section, the State Government shall ensure that the tenancy rights of the existing tenants are not adversely affected.
