Section 66(1) in Maharashtra Housing and Area Development Act, 1976
(1)If the Competent Authority is satisfied-(a)that the person authorised to occupy any Authority premises has-(i)not paid rent or compensation or amount lawfully due from him in respect of such premises for a period of more than two months, or(ii)sub-let, without the previous permission of the Authority, the whole or any part of such premises, or(iii)committed, or is committing any act which is destructive or permanently injurious to such premises, or(iv)made, or is making, material addition to, or alteration in, such premises without the previous permission of the Authority, or(v)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or(vi)failed to vacate the premises required by the Authority for the purpose of implementing any plan or project for the sale of tenements and to accept the alternative accommodation offered by the Authority;(b)that any person is an unauthorised occupation of any Authority premises, the Competent Authority may, for reasons to be recorded in writing, by notice served (i) by post, or (ii) affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, other that person, as well as any other person, who may be in occupation of the whole or any part of the premises, to vacate the premises in unauthorised occupation, within 24 hours of the date of service of notice, and in any other case within a period of seven days of the date of such service.
