Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Maharashtra - Subsection Section 93(7) in Maharashtra Housing and Area Development Act, 1976 (7)After the proposal becomes operative, the occupiers of the building shall vacate their promises within the time allowed for that purpose under the proposal.
