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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6)(a) in The Maharashtra Rent Control Act, 1999

(a)that the necessary funds for the purpose of the erection of new building or for erecting or raising of a new floor or floors on the terrace are available with the landlord,