Maharashtra Rent Control Act, 1999

20. Tenants. right to give notice to landlord of his intention to occupy tenement In new building.

Where a decree for eviction has been passed by the court on the ground specified in clause (i) of sub-section (1) of section 16 and the work of demolishing the promises and of the erection of a new building has been commenced by the landlord the tenant may, without prejudice to the provisions of sub-clauses (ii) and (ill) of clause (d) of sub- section (6) of section 16, within six months from the date on which he delivered vacant possession of the premises to the landlord, give notice to the landlord of his intention to occupy a tenement in the new building on its completion on the following conditions, namely --

(a) that he shall pay to the landlord the standard rent in respect of the tenement:

Provided that, in respect of a residential tenement, the tenant concerned shall not be required to pay rent in relation to the area at more than double the rate at which he paid rent for his former premises immediately before his eviction under the decree, unless the landlord obtains an order of the court fixing the standard rent in respect of the tenement at higher rate;

(b) that his occupation of the tenement shall, save as provided in condition (a) be on the same teams and conditions on which he occupied the premises immediately before the eviction.