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[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(8)(b) in Maharashtra Land Requisition Act, 1948

(b)in relation to any premises requisitioned or continued under requisition which are allotted by the State Government for residential purpose to any person, and, on the date of coming into force of the Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 (Maharashtra XVI of 1997), [such person or his legal heir is in occupation or possession of such premises for his or such legal heir's own residence] [These words were substituted by Maharashtra 14 of 1998 section 4(b)(ii), (w.e.f. 7-12-1996).], means such person or legal heir.]