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[Cites 0, Cited by 2] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)If the Planning Authority is opposed or impeded in evicting such person or taking possession of the land from such person, the Commissioner of Police, or as the case may be, the District Magistrate shall at the request of the Planning Authority enforce the eviction of such person or secure delivery of possession of the land to the Planning Authority as may be necessary.