Section 31(5) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(5)Landlord shall, in respect of any premises situated in the Metropolitan Region, be entitled to make any increase in the rent of the premises on account of the payment by him of the cess levied under this section.Explanation. - For the purpose of this section, "rent" means the rent specified in the Maharashtra Rent Control Act, 1999 (Maharashtra XVIII of 2000).
