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[Cites 0, Cited by 0] [Section 103B(5)] [Section 103B] [Entire Act]

State of Maharashtra - Subsection

Section 103B(5)(ii) in Maharashtra Housing and Area Development Act, 1976

(ii)where the lease or licence has been determined or where the lessee or licensee has committed breach of the terms and conditions of the lease or licence, as the case may be, on the fresh terms and conditions, particularly in regard to the period of lease or licence and rent as may be stipulated by the owner of the land.]