Section 100A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
100A. [ Application of Government Premises (Eviction) Act to municipal premises, with certain modifications. [Section 100-A was inserted by Maharashtra 11 of 1983, Section 9.]
- With effect from such date and in such municipal areas as the State Government may, by notification in the Official Gazette, specify the Bombay Government Premises (Eviction) Act, 1955, (Bombay II of 1956) and the rules made thereunder, from time to time, shall apply mutatis mutandis, to municipal premises in those areas as it applies to Government premises, subject to the modifications mentioned in Schedule I. A.]
