Section 28(1) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(1)The tenements constructed or reconstructed under any housing scheme or those vested in the Authority may be allotted on economic rent or subsidised rent under the provisions of the respective housing scheme or on such rent as may be calculated on the basis approved by the Authority from time to time :Provided that, where a tenant of a tenement allotted on economic or subsidised rent commits breach of any of the terms and conditions of the tenancy agreement executed by him under clause (2) of regulation 20 he shall for such period, during which such breach is continued as may be decided by the Estate Manager, be liable to any economic rent in respect of such tenement, without prejudice to any other action that he may be liable for under the Act or these Regulations.Explanation. - The subsidised rent of tenements shall be increased to graded rent or economic rent when the income of the tenant exceeds the prescribed limit laid down in the respective subsidised housing scheme.
