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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in Maharashtra Government Premises (Eviction) Act, 1956

(3)If any person refuses or fails to comply with an order made under sub-section (1), the competent authority may evict that person from, and take possession of, the premises and may for that purpose use such force as may be necessary.