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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(3) in Maharashtra Housing and Area Development Act, 1976

(3)Every occupier shall, with effect from the date on which the land vests in the Authority, until he vacates the premises pay the rent of such premises to the Board at the same rate at which he was paying it (including the permitted increases, if any) to the owner.