Section 29(7) in The Maharashtra Rent Control Act, 1999
(7)Without prejudice to the provisions of sub-sections (1) to (6) or any other law for the time being in force, where the tenant,-(a)who has been in enjoyment of any essential supply or service and the landlord has withheld the same, or(b)who desires to have, at his own cost, any other essential supply or service for the premises in his occupation,the tenant may apply to the Municipal or any other authority authorised in this behalf, for the permission or for supply of the essential service and it shall be lawful for that authority to grant permission for, supply of such essential supply or service applied for without insisting on production of a "No Objection Certificate" from the landlord by such tenant.
