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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra Rent Control Act, 1999

(1)No landlord, either himself or through any person acting or purporting to act on his behalf, shall, without just or sufficient cause, cut-off or withhold any essential supply or service enjoyed by the tenant in respect of the premises let to him.