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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(d) in The Maharashtra Rent Control Act, 1999

(d)In respect of any work executed by the tenants under clause (c), and where the total amount of the expenses incurred for such work is deducted or recovered by the tenant or tenants, as the case may be, in accordance with the provisos thereto, the landlord shall be entitled to make the increase permitted under clause (a); and such increase of rent shalt be payable from the month following the month in which such total amount is so deducted or recovered.