Maharashtra Rent Control Act, 1999

6. Provisions with regard to standard rent not to apply to certain premises.

Notwithstanding anything contained in this Act, from the commencement of this Act, the provisions relating to standard rent and permitted increases shall not apply to any premises let or given on license in a building, whether newly constructed or otherwise where such premises were not let or give on license for a continuous period of one year:

Provided that, nothing in this section shall apply to,-

(a) the premises referred to in sections 20 and 21;

(b) the premises which are constructed or reconstructed in any housing scheme, undertaken by Government or the Maharashtra Housing and Area Development Authority or by any of its Boards established under section 18 of the Maharashtra Housing and Area Development Act, 1976.