Section 8(1) in The Maharashtra Rent Control Act, 1999
(1)Subject to the provisions of section 9 in any of the following cases, the court may, upon an application made to it for the purpose, or in any suit or proceedings, fix the standard rent at such amount as, having regard to the provisions of this Act and the circumstances of the case, the court deems just,-(a)where the court is satisfied that there is no sufficient evidence to ascertain the rent at which the premises were let in any one of the cases mentioned in paragraphs (i) and (ii) of sub-clause (b) of clause (14) of section 7; or(b)whereby reasons of the premises having been let at one time as a whole or in parts and at another time, in parts or as a whole, or for any other reasons; or(c)where any premises have been or are let rent-free or, at a nominal rent; or for some consideration in addition to rent; or(d)where there is any dispute between the landlord and the tenant regarding the amount of standard rent.
