Section 53(3) in The Maharashtra Village Panchayats Act, 1959
(3)The power under [sub-section (2) or sub-section (2A)] [These words brackets, figures and letter were substituted for the word, bracket and figure 'sub-section (2)', by Maharashtra 34 of 1970, Section 10(2)(a).] may be exercised in respect of any obstruction, encroachment or [unauthorised cultivation of any crop] [These words were substituted for the words 'or projection' by Maharashtra 34 of 1970, Section 10(2)(b).] referred to therein whether or not such obstruction, encroachment or [unauthorised cultivation of any crop] [These words were substituted for the words 'or projection' by Maharashtra 34 of 1970, Section 10(2)(b).] has been made before or after the village is declared as such under this Act, or before or after the property is vested in the panchayat.
