Section 7(15)(d) in The Maharashtra Rent Control Act, 1999

[Cites 0, Cited by 11] [Section 7(15)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(15)(d) in The Maharashtra Rent Control Act, 1999

(d)in relation to any premises, when the tenant dies, whether the death occurred before or after the commencement of this Act, any member of the tenant's family, who, -

(i)where they are let for residence, is residing, or

(ii)where they are let for education, business, trade or storage, is using the premises for any such purpose,

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State of Maharashtra - Subsection

Section 7(15)(d) in The Maharashtra Rent Control Act, 1999