Section 103C(4) in Maharashtra Housing and Area Development Act, 1976
(4)(a)Any person who enters into any transaction which is void under subsection (2) shall -(i)if he is a member of the co-operative society, cease to be such member and be evicted;(ii)if he is a tenant, then notwithstanding anything contained in the Rent Act, be evicted.(b)Any person claiming through such member or tenant shall also be liable to be evicted.
