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[Cites 0, Cited by 2] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(b) in Maharashtra Housing and Area Development Act, 1976

(b)cause any building proposed to be structurally repaired or reconstructed or demolished to be vacated if so considered necessary, within a specified period, and take or cause to be taken such steps and use or cause to be used such force as may be reasonably necessary therefor.