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[Cites 0, Cited by 4] [Section 43(4)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(4)(b) in The Maharashtra Rent Control Act, 1999

(b)The Competent Authority shall give to the tenant or licensee leave to contest the application if the affidavit filed by the tenant or licensee discloses such facts as would disentitle the landlord from obtaining an order for the recovery of possession of the premises on the ground specified in section 22 or 23 or 24;