Section 57 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
57. Power to remove mortgage in possession.
(1)If the estate under management or any part thereof be in the possession of a mortgagee or conditional vendee, the Manaaer, at any time after the liquidation scheme has been sanctioned as aforesaid, may by an order in writing require such incumbrancer to deliver up possession of the same to him at the end of the then current revenue year.(2)If such incumbrancer refuses or neglects to obey such order, the Manager may, without resorting to a Civil Court, enter upon the property and summarily evict therefrom the said incumbrancer or any other person obstructing or resisting on his behalf.(3)Nothing in this section shall be held to affect the right of any incumbrancer to receive under the liquidation scheme, the amount, if any, awarded to him under this Act.
