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Maharashtra Rent Control Act, 1999

(Mah. Act No. 18 of 2000)

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent and commencement
2 Application
3 Exemption
4 Power of State Government to issue orders An respect of premises belonging to local authority, etc.
5 Cessation of exemption
6 Provisions with regard to standard rent not to apply to certain premises
7 Definitions
Chapter II Provisions Regarding Fixation Of Standard Rent And Permitted Increases
8 Court may fix standard rent and permitted Increases In certain cases
9 No applications for standard rent In certain circumstances
10 Rent in excess of standard rent illegal
11 Increase in rent annually and on account of improvement, etc. special addition etc. and special or heavy repairs
12 Increase in rent on account of payment of rates, etc
13 Certain Increase in rent excepted
14 Landlords' duty to keep premises in good repair.
Chapter III Relief Against Forfeiture
15 No ejectment ordinarily to he made if tenant pays or is ready and willing to pay standard rent and permitted increases
Chapter IV Recovery Of Possession
16 When landlord may recover possession
17 Recovery of possession for repairs and re-entry
18 Recovery of possession for occupation etc. and re-entry
19 Recovery of possession for demolishing building
20 Tenants. right to give notice to landlord of his intention to occupy tenement In new building
21 Landlord to Intimate to tenant date of completion and tenant's right to occupy Premises in new building
22 Recovery of possession in case of tenancy created during service period
Chapter V Special Provisions For Recovery Of Possession In Certain Cases
23 Members of armed forces of the Union, scientists or their successor-in-interest entitled to recover possession of premises required for their occupation
24 Landlord entitled to recover possession of premises given on license on expiry
Chapter VI Provisions Regarding Sub-Tenancies And Other Matters Concerning Tenancies
25 Certain sub-tenants to become tenants on determination of tenancy
26 In absence of contract tenant not to sub-let or transfer or to give on license
27 State Government or Government allotted to become tenant of premises requisitioned or continued under requisition
28 Inspection of premises
29 Landlord not to cut-off or withhold essential supply or service
30 Conversion of residential into commercial premises prohibited
31 Giving receipt for any amount received compulsory
32 Recovery of rent, according to British Calendar
Chapter VII Provisions Regarding Jurisdiction Of Courts, Suits, Appeals, Practice And Procedure
33 Jurisdiction of courts
34 Appeal
35 Saving of suit Involving title
36 Compensation in respect of proceedings which are not bona fide or are false, frivolous or vexatious
37 Procedure of Courts
38 Time limit for disposal of suits, proceedings or appeals
Chapter VIII Summary Disposal Of Certain Applications
39 Provisions of this Chapter to have overriding effect
40 Appointment of Competent Authority
41 Definition of landlord for the purpose of Chapter VIII
42 Special provisions for making application to Competent Authority
43 Special procedure for disposal of applications
44 Order of Competent Authority to be non-appealable and revision by State Government
45 Effect of refusal or failure to comply with order of eviction
46 Pending suits and proceedings in courts
47 Bar of jurisdiction
48 Section 19 to apply with modification
49 Competent Authority to be deemed to be public servant
50 All proceedings before Competent Authority to be judicial proceedings
51 Competent Authority to be deemed to be civil court for certain purposes
52 Protection of action taken under this Act
Chapter IX Miscellaneous
53 Certain offences to be cognizable
54 Offences by companies, etc.
55 Tenancy agreement to be compulsorily registered
56 Right of Tenant and Landlord to receive lawful charges
57 Power to make rules
58 Repeal and saving
59 Removal of doubt as regards proceedings under Chapter VII of the presidency Small Causes Courts Act, 1882
60 Removal of difficulty

(w.e.f. 31-3-2000)

An Act to unify, consolidate and amend the law relating to the control of rent and repairs of certain premises and of eviction and for encouraging the construction of new houses by assuring a fair return on the investment by landlords and to provide for the matters connected with the purposes aforesaid.

WHEREAS it is expedient to unify, consolidate and amend the laws prevailing in the different parts of the State relating to the control of rents and repairs of certain premises and of eviction and for encouraging the construction of new houses by assuring a fair return and to provide for the matters connected with the purposes aforesaid; It is hereby enacted in the Fiftieth year of the Republic of India as follows



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