Maharashtra Rent Control Act, 1999

4. Power of State Government to issue orders An respect of premises belonging to local authority, etc.

Notwithstanding anything contained in this Act, the State Government may, from time to time, by general or special order, direct that the exemption granted to a local authority under sub-section (1) of section 3 shall be subject to such conditions and terms as it may specify either generally or specially in any particular case, as the State Government may in its direction determine.