Maharashtra appoints DCPs as Competent Authorities under Rent Control Act in Mumbai

On 31 July 2026, the Maharashtra Government issued a notification appointing Deputy Commissioners of Police (DCPs) as Competent Authorities for specified areas within Mumbai.

Key Takeaways:

1. The notification has been issued under Section 40(1) and Section 40(2)(a) of the Maharashtra Rent Control Act, 1999.

2. Maharashtra Government has appointed Deputy Commissioners of Police as Competent Authorities for exercising powers and performing duties under the Act.

3. The Government has clarified that the post of Deputy Commissioner of Police is not lower in rank than that of a Deputy Collector, satisfying the eligibility requirement under Section 40(2)(a) of the Act.

4. The following Deputy Commissioners of Police have been designated as Competent Authorities for their respective Mumbai police jurisdictions:

   Police Zone	Competent Authority	Major Jurisdictions Covered
   South Zone-I	Deputy Commissioner of Police, South Zone-I	Colaba, Cuff Parade, Marine Drive, Azad Maidan, MRA, Dongri, Sir J.J. Marg
   South Zone-II	Deputy Commissioner of Police, South Zone-II	Pydhonie, L.T. Marg, V.P. Road, D.B. Marg, Gamdevi, Malabar Hill
   South Zone-III	Deputy Commissioner of Police, South Zone-III	Yellow Gate, Sagari-1, Sagari-2, Wadala, Sewree
   Central Zone-I	Deputy Commissioner of Police, Central Zone-I	Tardeo, Nagpada, Agripada, Byculla, Worli, N.M. Joshi Marg
   Central Zone-II	Deputy Commissioner of Police, Central Zone-II	Bhoiwada, Kalachowki, Matunga, R.A.K. Marg, Sion, Antop Hill, Wadala T.T.
   Central Zone-III	Deputy Commissioner of Police, Central Zone-III	Dadar, Shivaji Park, Mahim, Shahu Nagar, Dharavi, Kurla
   East Zone-I	Deputy Commissioner of Police, East Zone-I	Chembur, Govandi, Trombay, RCF, Mankhurd, Deonar, Shivaji Nagar
   East Zone-II	Deputy Commissioner of Police, East Zone-II	Nehru Nagar, Chunabhatti, V.B. Nagar, Ghatkopar, Asalpha, Pant Nagar, Tilak Nagar
   East Zone-III	Deputy Commissioner of Police, East Zone-III	Vikhroli, Maharashtra Nagar, Parksite, Bhandup, Kanjur Marg, Mulund, Navghar
   West Zone-I	Deputy Commissioner of Police, West Zone-I	B.K.C., Kherwadi, Nirmal Nagar, Golibar, Vakola, Vile Parle, Airport, Sahar
   West Zone-II	Deputy Commissioner of Police, West Zone-II	Bandra, Khar, Santacruz, Juhu, Irla, D.N. Nagar
   West Zone-III	Deputy Commissioner of Police, West Zone-III	Meghwadi, Jogeshwari, Powai, Sakinaka, Andheri, MIDC
   North Zone-I	Deputy Commissioner of Police, North Zone-I	Versova, Amboli, Oshiwara, Bangur Nagar, Goregaon, Malad
   North Zone-II	Deputy Commissioner of Police, North Zone-II	Malvani, Madh, Marve, Charkop, Kandivali, Borivali, M.H.B.
   North Zone-III	Deputy Commissioner of Police, North Zone-III	Gorai, Vanrai, Aarey, Dindoshi, Kurar, Samta Nagar, Dahisar, Kasturba Marg

5. The notification supersedes all previous notifications, orders and instruments issued in respect of the notified jurisdictions and reassigns Competent Authority jurisdiction across various police zones in Mumbai.

Also Read: Tenancy continues despite demolition, but eviction justified on landlord’s bona fide requirement & tenant’s prolonged non-user: Bombay HC

[Maharashtra Rent Control Act Notification, dated 31-7-2026]