Section 9(8) in Maharashtra Land Requisition Act, 1948
(8)[] [Sub-section (8) was added by Maharashtra 16 of 1997, section 5.] On the date of coming into force of the Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 (Maharashtra XVI of 1997), all the premises requisitioned or continued under requisition under this Act and allotted to Government allottee who, on the said date [were in occupation or possession of such premises] [These words were substituted by Maharashtra 14 of 1998, section 4(a) (w.e.f. 7-12-1996).], shall be deemed to have been released from requisition, and in respect of such premises the State Government or, as the case may be, the Government allottees referred to in clause (b) of the Explanation, shall become the tenants by virtue of the provisions of section 15B of the Bombay Rents, Hotel and Lodging Houses Rates Control Act, 1947 (Bombay LVII of 1947); and the compensation, if any, due in respect of such premises shall be determined and paid to the persons entitled thereto as if such premises were actually released under this section.Explanation.- For the purposes of this sub-section, the expression "Government allottee"-(a)in relation to any premises requisitioned or continued under requisition which are allotted by the State Government for any non-residential purpose to any department or office of the State Government or Central Government or any public section undertaking or corporation owned or controlled fully or partly by the State Government or any co-operative society registered under the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961), or any foreign consulate, by whatever name called, and on the date of coming into force of the Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 (Maharashtra XVI of 1997), [are in their occupation or possession] [These words were substituted by Maharashtra 14 of 1998 section 4(b)(i), (w.e.f. 7-12-1996).], means the principal officer-in-charge of such office or department or public sector undertaking or corporation or society or consulate; and(b)in relation to any premises requisitioned or continued under requisition which are allotted by the State Government for residential purpose to any person, and, on the date of coming into force of the Bombay Rents, Hotel and Lodging House Rates Control, Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1996 (Maharashtra XVI of 1997), [such person or his legal heir is in occupation or possession of such premises for his or such legal heir's own residence] [These words were substituted by Maharashtra 14 of 1998 section 4(b)(ii), (w.e.f. 7-12-1996).], means such person or legal heir.]
