Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4)(a) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(a)The chief executive officer of the Planning Authority or the Collector, as the case may be, who fails to remove any Gunthewari development undertaken after the date of coming into force to this Act, within a period of six months from the date of its occurrence or the Commissioner of Police or the Superintendent of Police, as the case may be, who fails to provide adequate police protection and support for carrying out the demolition as aforesaid; or