Section 16(1)(e) in The Maharashtra Rent Control Act, 1999

[Cites 0, Cited by 24] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(e) in The Maharashtra Rent Control Act, 1999

(e)that the tenant has,-

(i)on or after the 1st day of February 1973, in the areas to which the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 applied; or

(ii)on or after the commencement of this Act, in the Vidarbha and Marathwada, areas of the State,