Section 30 in Maharashtra Industrial Development Act, 1961
30. Non-application of Rent Control Acts to Corporation premises.
- The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, or any other law corresponding thereto for the time being in force in any part of the State-(a)shall not apply to any premises belonging to or vesting in the Corporation under or for the purposes of this Act;(b)shall not apply as against the Corporation to any tenancies or like relationship created by the Corporation in respect of any such premises:(c)but shall apply to any premises let to the Corporation.
