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[Cites 0, Cited by 11] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(2) in The Maharashtra Rent Control Act, 1999

(2)The responsibility of getting such agreement registered shall be on the landlord and in the absence of the written registered agreement, the contention of the tenant about the terms and conditions subject to which a premises have been given to him by the landlord on leave and licence or have been let to him, shall prevail, unless proved otherwise.