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Bombay Presidency - Section

Section 28 in The Bombay Court of Wards Act, 1905

28. Power of Court of Wards to evict.

- The Court of Wards may summarily evict in the manner specified in section 202 of the Bombay Land Revenue Code, 1879, any person occupying, or in possession of, any immovable property under its superintendence, to the use and occupation of which he has ceased to be entitled under any of the provisions of that Code, or which he uses or occupies in contravention of any of the provisions of this Act.