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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5)(b) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(b)give notices to occupiers of the tenements for and in relation to the recovery of rent, eviction, re-entry or re-taking possession of the tenements, unauthorised additions and alterations therein or breach of any of the terms and conditions of the agreement or lease or any other purpose whatsoever under any law, agreement, lease or order of the authority, as the case may be;