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Maharashtra Rent Control Act, 1999 59. Removal of doubt as regards proceedings under Chapter VII of the presidency Small Causes Courts Act, 1882. For the removal of doubt it is hereby declared that, unless there is anything repugnant in subject or context, references to suits or proceedings in this Act shall include reference to proceedings under Chapter-VII of the Presidency Small Causes Courts Act, 1882, and reference to decrees in this Act shall include reference to final orders in such proceedings.    |
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