Section 8C(1) in Maharashtra Land Requisition Act, 1948
(1)If the competent authority after holding such inquiry as he deems fit is satisfied -(a)that a Government allottee or any other person authorised or permitted to occupy or for the time being occupying any land or premises requisitioned or continued under requisition under this Act has, whether before or after the commencement of the Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1980, -(i)not paid the monthly compensation due from him in respect of such land or premises for a period of more than two months;(ii)sub-let, the whole or any part of such land or premises, without the permission of the State Government or the competent authority;(iii)committed, or is committing any acts, which are in contravention of the terms and conditions, express or implied, under which he is authorised to occupy such land or premises; or(iv)been in unauthorised occupation of such land or premises; or(b)that any person is in unauthorised occupation of such land or premises; or(c)that such land or premises are to be released from requisition,then the competent authority may, notwithstanding anything contained in any law for the time being in force, by order in writing direct the person to whom such land or premises are allotted or the person who is authorised or permitted to occupy them or any other person for the time being in occupation of such land or premises to vacate the same, within one month of the date of the service of the order and to deliver possession thereof to the competent authority or any officer designated by him in this behalf. Such order shall be served on the persons concerned in the manner provided in section 13.
