AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Maharashtra Rent Control Act, 1999

39. Provisions of this Chapter to have overriding effect.

The provisions of this Chapter or any rule made thereunder shall have effect notwithstanding anything inconsistent therewith contained elsewhere in the Act or in any other law for the time being in force.



Maharashtra Rent Control Act, 1999 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement.