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[Cites 0, Cited by 7] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(a)institute, after commencement of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, any suit or proceeding for obtaining any decree or order for the eviction of an occupier from any building or land [in a slum area or for recovery of any arrears of rent or compensation from any such occupier, or for both; or] [These words were substituted for the words 'in a slum area; or by Maharashtra 2 of 1987, Section 2(a)(i).]