Section 33A(d) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(d)cause the Chief Executive Officer, or any officer designated by him, to direct the eviction of such slum dwellers from the structure under their occupation and effect demolition of such structure or any part thereof in such manner and within such time as may be specified in the order, and for the purpose of such eviction, may use or cause to be used such force as may be necessary;
