Section 25(2) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(2)Where any such building is let to a tenant (other than a tenant who is placed in pursuance of a direction made under sub-section (4) of section 24), the tenant shall be liable to pay to the owner,-(a)if there is a general law relating to the control of rents in force in the area in which the building is situated and applicable to that building, the rent determined in accordance with the provisions of that law;(b)if there is no such law in force in such area, such rent as may be agreed upon between the owner and the tenant.
