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[Cites 0, Cited by 0] [Section 22(1A)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1A)(a) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971

(a)execute any decree or order obtained in any suit or proceeding instituted during the period commencing from the 30th day of September 1985 being the date of the expiry of the Maharashtra Vacant Lands (Further Interim Protection to Occupiers from Eviction and Recovery of Arrears of Rent) Act, 1980 and the date of commencement of the Amendment Act, for eviction of an occupier from any building or land in a slum area (which area was earlier purported to be covered by the definition of 'vacant land' in clause (f) of section (2) of the Maharashtra Vacant Lands (Prohibition of Unauthorised Occupation and Summary Eviction) Act, 1975 or for recovery of any arrears of rent or compensation from such occupier, or for both; or