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

[Cites 0, Cited by 12] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

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

(a)in the case of landlord who is a member of the armed forces of the Union, he produces a certificate signed by the authorised officer to the effect that,-

(i)he is a member of the armed forces of the Union, or that he was such a member and has retired as such, and

(ii)he does not possess any other premises suitable for residence in the local area where the premises are situated; or

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State of Maharashtra - Subsection

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