Section 58(1) in The Maharashtra Rent Control Act, 1999
(1)On the commencement of this Act, the following laws, that is to say,-(a)the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947;(b)the Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 including the Central Provinces and Berar Letting of Houses and Rent Control Order, 1949; and(c)the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954; shall stand repealed.
