Section 25(3)(b) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

(b)the transferee shall deemed to be in unauthorised occupation of the tenement and may be evicted therefrom under Chapter IV of the Act :

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