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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(8) in The Maharashtra Rent Control Act, 1999

(8)For the purposes of clause (m) of sub-section (1), the standard rent or permitted increase in respect of the part sub-let. shall be the amounts bearing such proportion to the standard rent or permitted increases in respect of the premises as may be reasonable having regard to the extent of the part sub-let and other relevant considerations.