Section 5 in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975
5. Insertion of sections 17A to 17D in Act XIV of 1908.
- After section 17 of the principal Act, the following sections shall be inserted, namely :-"17A. Power to notify and take possession of places used for the purposes of an unlawful association. - (1) The State Government or in any area for which a Commissioner of Police is appointed the Commissioner of Police and elsewhere the District Magistrate, may, by notification in the Official Gazette, notify any place which in its or his opinion used for the purposes of an unlawful association.Explanation. - For the purposes of this section, 'place' includes a house or building, or part thereof, or a tent or vessel.(2)When any place is notified under sub-section (1), the Commissioner of Police or the District Magistrate, or any officer authorised in this behalf in writing by the Commissioner of Police or District Magistrate, as the case may be, may take possession of the notified places and evict therefrom any person found therein, and shall forthwith make a report of the taking possession to the State Government :Provided that, where such place contains any apartment occupied by women or children reasonable time and facilities shall be afforded for their withdrawal with the least possible inconvenience.(3)A notified place whereof possession is taken under subsection (2) shall be deemed to remain in the possession of Government so long as the notification under sub-section (1) in respect thereof remains in force.
