Section 38 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
38. Eviction from requisitioned premises.
(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under Section 35 may be summarily evicted from the premises by any officer empowered by the requisitioning authority in this behalf.(2)Any officer so empowered may, after giving to any woman not appearing in public reasonable warning and facility to withdraw, remove, or open any lock or bolt or break open any door or any building or do any other act necessary for effecting such eviction.
