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[Cites 0, Cited by 3] [Section 58(2)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(2)(a) in The Maharashtra Rent Control Act, 1999

(a)all applications, suits and other proceedings under the said Acts pending, on the date of commencement of this Act before any Court, Controller, Competent Authority or other office or authority shall be continued and disposed of, in accordance with the provisions of the Acts so repealed, as if the said Acts had continued in force and this Act had not been passed;